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State of Madhya Pradesh - Section

Section 10 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

10. Permit or licence to be returned on expiry of period.

- On the expiry of the period of the permit or the licence, the permit-holder or the licensee, as the case may be, shall return it to the Divisional Forest Officer with an endorsement thereon showing the number and kind, and the horn dimensions in the case of protected animals or length in the case of carnivora and bear, of all game killed or captured by him.