Section 16 in The Orissa Forest Shooting Rules, 1973
16. Conditions governing issue of permit.
(1)Save and except under Rules 8 and 9, no permit shall be issued for killing of wild animals specially protected under the provisions of the Wild Birds and Animals Preservation Act, 1912 and no permit shall be issued during the closed season.(2)No permit shall be issued for a period longer than 15 days and more than one permit shall not be granted for the same period or for different periods overlapping one another in the same shooting block.(3)No permit shall be granted in any shooting block before the expiry of fifteen days from the expiry of the permit last granted in such block :Provided that on the expiry of his permit, a permit-holder may, for special reasons and at the discretion of the Divisional Forest Officer, be granted an extension of his permit for a further period not exceeding 7 days on payment of half fees together with the royalty, if any, to be paid for animals to be allowed.
