Section 45HH in The Wild Life (Protection) (Orissa) Rules, 1974
45HH. [ Information of death and injury. [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.]
- Information about the death or injury of any human being under this Chapter shall be given by or on behalf of the person affected at the nearest Police Station and also at the Forest Range Office. If the incident is caused inside a Reserved Forest, the Officer-in-charge of the Police Station on receipt of such information shall conduct an inquiry into the matter and furnish his report directly to the Divisional Forest Officer within seven days of occurrence and in case of the incident caused inside a Sanctuary, National Park, Game Reserve or a closed area shall furnish his report to the Wildlife Divisional Forest Officer or to the Conservator of Forests:Provided he concludes the death or injury so caused to be of an animal kill or injury as the case may be, Range Officer shall also simultaneously make an independent enquiry of the same and furnish his report to the Divisional Forests Officer as the case may be.]
