Section 13(1) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
(1)A permit granted under these Rules shall -(a)be available only for use by the person or persons in whose name it is issued;(b)be valid only for the shooting block or area specified therein:Provided that a wounded animal may be followed in to any other shooting block or area into any sanctuary for the purpose of killing it;(c)be subject to the conditions specified therein and to the provisions of Rule 4.
