Section 9 in The Wild Life (Protection) (Orissa) Rules, 1974
9. Application.
(1)An application for a special game hunting licence, a big game hunting licence or a small game hunting licence shall be made in Form No. 1 :Provided that no application for a licence shall be entertained from any person eligible for registration under Section 34 unless the applicant has registered his name and address under the said Section:Provided further that no person shall apply for a licence under this Chapter unless he possesses a valid licence for sport in Form No. III set out in Schedule III to the Arms Rules, 1962.(2)(a)An application for a special game hunting licence shall be made to the Chief Wild Life Warden.(b)An application for a big game hunting licence or a small game hunting licence may be made to the Chief Wild Life Warden or any other officer authorised by the Chief Wild Life Warden in this behalf (in either case hereinafter referred to as the Issuing Officer).
