Section 7 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
7. Powers of the Divisional Forest Officer and Conservator of forests.
(1)The permit or licence under these rules shall be granted by the Divisional Forest Officer.(2)The Divisional Forest Officer or the Conservator of Forests may, at any time, cancel any permit or licence for a breach of any provision of the Act or these rules or of any condition of the permit or licence whether committed by the permit-holder or the licensee or by any of his retainers or followers or by any member of his party or in the event of fire breaking out in any forest in respect of which the permit or licence has been granted or in the case of unwarrantable interference with forest work.
