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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(4) in Management and Working of the Forests

(4)For every elephant captured by or on behalf of the licence-holder and for every elephant killed the license-holder shall pay to the Government in such manner as the Deputy Commissioner of Angul may from time to time direct the sum of Rs. 100 by way of royalty:Provided that no royalty shall be payable for an elephant killed under a licence issued in accordance with the proviso to Rule (1).