Section 2 in The Orissa Elephants' Preservation (Ex-Madras Areas) Rules, 1953
2.
(i)In these rules, unless there is anything repugnant to the subject or context -(a)"District Officer" means the Collector, Deputy Commissioner or Agent of the district comprising the area in respect of which a licence is applied for, granted or renewed under these rules;(b)"Licence holder" means a person who holds a subsisting licence granted or renewed under these rules.(ii)Every application for a licence to kill or to capture or to kill and capture wild elephants or for the renewal of such licence, shall be made to the District Officer who may with the approval of the Board of Revenue, Orissa, grant to him a licence in Form 'A', appended to these Rules and subject to the conditions laid down therein.(iii)The fee payable for the grant or renewal of such licence shall be one hundred rupees :Provided that in special cases where the destruction of an elephant is urgently required in the interest of public safety the District Officer may with the approval of the Board of Revenue, Orissa, grant a licence for the destruction of such elephant [* * *] [Omitted vide Orissa Gazette Part III of 1957-Notification No. 2376/13.2.1957.] free of charge [* * *] [Omitted vide Orissa Gazette Part III of 1957-Notification No. 2376/13.2.1957.] subject to the condition that the tusks of such elephant if killed shall be property of Government and shall be made over to the District Officer.
