Bare Acts Live

The Orissa Forest Shooting Rules, 1973

Published vide Notification No. S.R.O. 883/73, dated 15th October, 1973, Orissa Gazette Extraordinary No. 1413/27.10.1973

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(a) "Act" means the Orissa Forest Act, 1972;

(b) "Big game" means any wild animal specified in Schedule I;

(c) "Closed season" shall, subject to the period specified in this behalf in Schedule III for animals mentioned therein ordinarily mean the period from 1st May to 31st October of any year;

(d) "Form" means a Form appended to these rules;

(e) "Government" means the Government of Orissa;

(f) "Hunt" means to hunt, kill, or capture any wild animal by any method and includes every attempt to kill or capture it or to take or destroy any part of its body or egg or nest or to disturb its egg or nest;

(g) "Park" means National Park or a State Park declared as such;

(h) "Permit" means a permit granted under these rules;

(i) "Pest" or "vermin" means any wild animal specified in Schedule II

(j) "Protected species" means animals and birds which have been declared as such under the Wild Birds and Animals Protection Act, 1912 (Act VIII of 1912)

(k) "Schedule" means Schedule appended to these rules ,

(l) "Tools" include fire arms, ammunition, torches, spot lights or any other artificial light which can be manipulated to dazzle wild animals khukri, knives, spears, bows, arrows, poisons, anaesthetic or any instrument used to kill or injure or anaesthetise wild animals;

(m) "Trophy" means the durable part of wild animal which has been preserved by any means, whether natural or artificial, and includes the head or horn, tooth, tusk, bone, claw, hoof, skin, hair, feather, egg or nest but dues not include any article manufactured from any such part of the animals;

(n) "Vehicle" means any mechanically or otherwise propelled vehicle and includes boats, rafts and animals used for transport;

(o) "Wild animal" means animal found in the Wild State in the Forests and includes birds and reptiles as also the flesh, blood, fat, horn, skin, bone, tusk, eggs, feather and any other part of such animals, birds and reptiles;

(p) "Wild Life Conservation Officer" means any officer appointed by the Government to be in charge of Wild Life Conservation Division.

(ii) The Chief Conservator of Forests, may, by notification in the Official Gazette, constitute any area within a sanctuary, as sanctum area.

(i) use of poison or dynamite to kill or capture wild animals or fish;

(ii) spearing or running with dogs any kind of deer or antelope;

(iii) shooting by sitting or watching in the neighbourhood of water or salt licks, any wild animal other than carnivore, bear and such other animals specially declared as dangerous and water birds;

(iv) erecting dams, weirs or fixing traps, diverting streams for the purpose of catching fish or driving fish ;

(v) shooting - (a) bison, elephant, buffalo with any weapon other than rifle of a bore equal to or larger than 400 or 376 magnum;

(b) any big game except with a rifle of a bore of 300 and above or with a bullet from a shot gun;

(vi) shooting or chasing from a wheeled vehicle or shooting from within 50 metres of such a vehicle or shooting between the hours of sunset and sunrise or with the aid of electric light, any animal other than carnivore or animal specially declared as dangerous;

(vii) shooting any protected species

(viii) hunting or shooting in any park or sanctuary;

(ix) killing or catching wild elephants in contravention of any rules made under the Elephants Preservation Act, 1879 (Act VI of 1879) or the Madras Wild Elephants Preservation Act, 1873 (Madras Act I of 1873);

(x) shooting the female or young of any kind of deer, antelope and bison;

(xi) shooting deer with horns in velvet;

(xii) shooting any wild animal within 500 metres from the premises of any sacred or religious place;

(xiii) retrieving, flushing or beating of wild animal by whatsoever means from a shooting block to any other area for the purpose of shooting or killing;

(xiv) The setting of nets, snares or pitfalls for catching any wild animals and the destroying or taking the eggs or nests;

(xv) hunting except by a person authorised under these rules for the destruction of such wild animals which are pest or vermin in a forest other than reserved forest;

(xvi) leaving any 'Machan' constructed or pit dug after it has served its purpose and in no case shall it be maintained in position for a period exceeding 48 hours;

(xvii) hunting or shooting any game during the close season.

(a) a permit in Form 'A' to hunt, shoot and fish;

(b) a free permit in Form 'B' for the destruction of any pest or vermin in a reserved forest.

(i) scientific research;

(ii) collection of specimens for zoological gardens, museums and similar institutions;

(iii) killing of such animals as are a source of serious menace to human life or property;

(iv) for better preservation of other wild animals and for control of population :

(a) for a permit in Form 'A' not earlier than four months and not later than fifteen days before the permit is required;

(b) for an extension of a permit not earlier than seven days before the expiry of the original permit.

(ii) (a) The Divisional Forest Officer may, for reasons to be stated in writing, refuse to issue a permit in any case.

(b) When the Divisional Forest Officer issues a permit he shall forward it to the applicant.

(iii) The person to whom a permit has been issued shall, within seven days of the receipt thereof, remit to the Divisional Forest Officer, the fee payable for such permit together with the royalty of the game allowed to be killed.

(iv) It the fee and the royalty payable in respect of a permit is not paid within the time prescribed by Clause (iii) the permit shall be deemed to be cancelled and the Divisional Forest Officer shall inform the applicant of such cancellation.

(ii) If the shooting block is not occupied within two days from the date from which it is reserved and if the permit-holder falls to express his intention to avail himself of the reservation at a later date during the period for which the block is reserved, the reservation of the same shall automatically stand cancelled and no refund of fee, if any paid, except the royalty, shall be made.

(a) the maximum number of persons entitled to shoot in addition to the permit-holder;

(b) the maximum number of retainers or followers or beaters or dogs or other animals which the permit-holder may take into the forest for retrieving or flushing purposes;

(c) the maximum number of elephants which the permit-holder may take to the forest or for which he may obtain fodder from the forest;

(d) the particular area or location in the shooting block, where beating, for any reason, may be prohibited.

(a) for use by the person or persons in whose name it is issued and for the period specified therein ; and

(b) for the shooting block or area specified therein :

(a) before shooting, hunting or fishing in any reserve forest, inform the Divisional Forest Officer of their intention and of the area in which they propose to shoot, hunt or fish and shall not shoot, hunt or fish unless they have ascertained that there is no objection to their doing so;

(b) not shoot or capture any animal not mentioned in the permit or shoot or capture more than the number of such animals as endorsed on the permit;

(c) pay in advance the royalty for the game to be killed during the period which should not exceed 15 days at a time in a particular block;

(d) not tie up baits or beats in any block during the period for which a permit granted to any other person for such block has been issued, and for fifteen days after such period except with the permission in writing from the Divisional Forest Officer :

(e) observe all the provisions of these rules

(f) furnish a return similar to that prescribed in Rule 13 for each block to the Divisional Forest Officer on the last day of every period during which they have been allowed to shoot in the forest.

(i)	Shikari	Rs. 20.00
(ii)	Company of Shikar Agent	Rs. 250.00

Note - Government employees who give such information shall not be debarred from receiving the above reward.

Schedule I

[See Rule 2 (b)]

List of animals declared as big game

Schedule II

[See Rule 2 (i)]

Pest or vermins

Schedule III

[See Rule 2 (c)and 5 (xvii)]

Close season for Birds and Animals

(b) Animals

(c) Protected species throughout the year

Schedule IV

[Vide Rule 15 (2)]

Scale of fee (Royalty) for game chargeable in addition to permit fee under the shooting rules

Form 'A'

[Rule 7 (a)]

................Division

General game shooting permit

(For hunting, shooting and fishing, etc. under the Orissa Forest Shooting Rules, 1973)

(i) Forest Division

(ii) Range..........

(iii) Shooting Block

(iv) Fishing area

(a) Fee for permit	Rs.
(b) Royalty for game allowed under Col. 9	Rs.
Total amount to be paid	Rs.

Note - (i) The permit is not transferable to any one other than the person in whose favour it has been issued.

(ii) This permit must be returned to the issuing authority within a fortnight of its expiry together with detailed information as prescribed under Rule 13 of the Orissa Forest Shooting Rules, 1973 as per form given on the reverse.

(iii) The royalty for game is refundable subject to compliance of relevant provisions of the Orissa Forest Shooting Rules, 1973.

Reverse of General Shooting Permit (Form 'A')

The Divisional Forest Officer
...............Division

1. The following is a correct list of animals killed by me during currency of the aforesaid permit.

2. I certify that no infringement/the following infringement of Forest Laws, Rules or conditions of the permit was made by me/members of my party.

3. I certify that (no) beats were made by me/my party at the following places, for the purpose of shooting.

4. I certify that I did not pursue any wounded animal/pursued the wounded animal during shooting/outside the shooting block.

5. I do not claim any/claim the following refund out of the amount already paid by me towards royalty for game paid by me. The refund may please be made after such verification as may be necessary.

(N.B.-Delete the words which are not applicable).

Form 'B'

[Rule 7 (b) and Rule 8]

...............Division

Free shooting permit

1. Name of the permit-holder..................

2. Address of the permit-holder..................

3. Description of the area for which the permit is valid -

(i) Division .........................

(ii) Range ...........................

(iii) Block ..........................

4. Period for which the permit is valid................

5. Number of persons authorised to accompany the permit-holder.......

6. Number of retainers/boaters to accompany the permit-holder............

7. Number of elephants/dogs/other animals allowed to be taken with the permit-holder..............

8. Details of camping grounds permitted for use by the permit-holder

9. The maximum number of species of game allowed to be shot under this permit is as given below :

10. Special conditions, if any

Note - This permit is to be returned to the Divisional/District Forest Officer concerned together with a declaration and a list of animals actually killed, within 15 days from the date of expiry of the permit. The permit is not transferable.

Reverse of Free Shooting Permit (Form 'B')

The Divisional Forest Officer,
.......................Division

Date Signature of Permit-holder
Address

Signature of Permit-holder

Form 'C'

[Rule 9]

Special shooting Permit for scientific research, etc.

[under the Orissa Forest Shooting Rules, 1973]

Declaration

Form 'D'

[Rule 20 (4)]

............Division

Registration of Shikari or Shikar Agent or Company under the Orissa Forest Shooting Rules, 1973

(Non-transferable to be returned to the issuing authority within 15 days of the expiry of the permit)

Serial No..............of Registration ..................date..............

Declaration

Form 'E'

[Vide Rule 26 of the Orissa Forest Shooting Rules, 1973]

Register of permits issued for the year

Name of the Division..............

(i) Permit fee..............

(ii) Royalty for game...............

Infringement of rules, wounding of animals and other relevant points to be noted here)

Form 'F'

[Vide Rule 26 of the Orissa Forest Shooting Rules, 1973]

Return of game permitted to be/actually shot in Division during the quarter/year ending ..............

(b) No. and name of blocks which were closed to shooting............

(a) No. of permits in Form 'A'..............

(b) No. of permits in Form 'B'..............

(c) No. of permits in Form 'C'..............

Total:

No. of permits                         Number of persons

(i) To Resident individuals..................

(ii) To Foreigners...............

(iii) To recognised Shikaries and Shikar Agents...................

Species of animals                               Number permitted                               Number actually killed

Permit fees           Royalty           Total           Royalty refunded, if any           Net balance

Divisional Forest Officer
...............Division

Divisional Forest Officer
..............Division