Section 25E in The Wild Life (Protection) (Orissa) Rules, 1974
25E. Payment of Reward.
(1)When an animal is declared for destruction with an offer of reward, adequate and satisfactory proof should be produced to the effect that the animal killed is the animal declared and the locality should be watched for three months for any recurrence of the animal's depredation or for its re-appearance before it is actually decided to pay the reward declared.(2)In the event of destruction of similar animal other than the one declared to be killed, no reward shall be paid.(3)[If the sanctioning authority is convinced after due enquiry that such killing was the result of carelessness of internal manipulation, to be recorded in writing and the earnest money shall be forfeited and the royalty for the animal killed be realised, in addition, action should be taken against the licensee concerned as per provision of the Act.] [Substituted vide SRO No.30/79 dated 29.12.1978. See Orissa Gazette, Pt. III No 1. dated 5.1.1979.]
