Section 3 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
3. Acts prohibited in reserved and protected forests.
- The following acts are prohibited in all reserved and protected forests :-(a)the poisoning or dynamiting of rivers, streams or tanks;(b)shooting at any animal other than carnivora, wild dog, blue bull, wild pig and porcupine from mechanically propelled vehicle on water or land or from within 100 yards of such vehicle which has brought the person to the vicinity of the animal;(c)shooting between sunset and sunrise at carnivora from a mechanically propelled vehicle or from within 100 yards from a mechanically propelled vehicle which has brought him to the vicinity of the animal;(d)shooting at any animal other than carnivora with the aid of artificial light;(e)setting of fire to any vegetation;(f)shooting at-(i)any big game other than carnivora,(ii)any small game other than ducks, geese, snipe and porcupine from a fixed position near water or a salt lick or near a path leading to water or salt lick : provided it is not in the course of an organised beat.(g)shooting at or killing any bird or animal entered in Appendix A in a close season fixed for such bird or animal.
