Section 24 in The Orissa Forest Shooting Rules, 1973
24. General.
- Any wild animal found dead or killed or captured without a permit in defence of life or property or any game or trophy in respect of which a breach of the provision of these rules has been committed, shall be the property of the Government. Any person who by any means obtains possession of such wild animal shall within forty-eight hours make a report thereof to the nearest Forest Officer or a Police Officer and shall, if so required, hand over the same to such officer. Such Officer shall bring it to the notice of the Divisional Forest Officer at once for its disposal.
