Section 25 in The Wild Life (Protection) (Orissa) Rules, 1974
25. Fee.
(1)A person to whom a shooting block has been allotted shall, within fifteen days of receipt of the order of allotment, deposit such fee as may be required by the rules made or deemed to have been made under the Orissa Forest Act, (14 of 1972) and produce the receipt before the Chief Wild Life Warden as proof of having deposited the requisite fee.(2)Where a person fails to deposit the fee as required under Sub-rule (1), the reservation shall be cancelled and the shooting block may be allotted to the person next in the order of priority.[Chapter-III-A] [Inserted by SRO No. 1309/78, See O.G.P. III - No. 45. dated 10.11,1978 and Renumbered by O.G.P. III No. 1-dated 5.1.1979.] Reward for Destruction of Wild Animals
