Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Wild Life (Protection) (Orissa) Rules, 1974

(3)Where the Issuing Officer decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary Treasury Challan or Bank receipt showing the payment of deposit, any royalty, if any, as specified in Rule 14 and Rule 15.