Section 38 in The Wild Life (Protection) (Orissa) Rules, 1974
38. Grant of Licence.
(1)On receipt of an application under Rule 37 the Chief Wild Life Warden or the authorised officer shall, after making such inquiry as he may deem fit, either grant the licence or reject the application.(2)Where an application is rejected the fee paid thereon shall be refunded expeditiously to the applicant.(3)In granting a licence under Sub-rule (1), the Chief Wild Life Warden or the authorised officer shall have due regard to -(a)the past record of the applicant as a dealer in the business which he desires to carry on ;(b)whether the person has been convicted of any offence under the provisions of the Act or the Rules made thereunder or under any of the provisions of an Act repealed by Section 66;(c)the need for granting a licence keeping in view the abundance or otherwise of wild life existing in the State.(4)A licence -(a)to commence or carry on the business as -(i)a manufacturer of or dealer in an animal article or a dealer in trophy or uncured trophy shall be granted in Form No. 15;(ii)a taxidermist shall be granted in Form No. 16;(iii)a dealer in captive animals shall be granted in Form No. 17;(iv)a dealer in meat shall be granted in Form No. 18;(b)to cook or serve meat in any eating house shall be granted in Form No. 19.
