Section 29 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
29. Refund of deposit and royalty.
(1)On the expiry of the period specified in the permit and on receipt of the return in Form No. 7 from the licensee, the issuing officer shall, after satisfying himself that the holder of the permit had not committed any breach of the conditions of the permit and has paid the royalty for the animals killed, refund expeditiously the deposit.(2)Where the issuing officer is satisfied that an animal in respect of which royalty had been paid had not been killed, captured or wounded, he shall refund expeditiously to the licensee the amount paid as royalty.
