Section 70(1) in Management and Working of the Forests
(1)Every application fora license to kill or to capture or to kill and capture wild elephants, or for a renewal of such a license, shall be made to the Deputy Commissioner of Angul and may be granted by him with the sanction of the Commissioner of the Orissa Division. The fee payable on the grant or renewal of such license shall be one hundred rupees:Provided that in special cases where the destruction of an elephant is urgently required in the interest of the public safety, the Deputy Commissioner may, with the permission of the Commissioner of the Orissa Division, issue a license for the destruction of such elephant, either free of charge or subject to the condition that the tusks of such elephant killed shall be the property of Government and shall be made over to the Deputy Commissioner of Angul.
