Section 35 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
35. [ Entry in a National park/Sanctuary for purposes of Section 28 (1)(a), (c) and (e). - (1) Written Prior permission of Chief Wild Life Warden shall be obtained for entering a national park or sanctuary for the purpose of investigation or study of Wildlife and purposes ancillary or incidental thereto or for scientific research. This permission will be subject to the conditions which may be imposed by the Chief Wild Idle Warden.
(2)A person desiring to enter a sanctuary for the purpose of transaction of lawful business with any person residing in the sanctuary shall obtain an entry permit free of charge from the entry' point/points specified by sanctuary superintendent. All other conditions specified in Rule 34 shall be applicable to this permit.] [Substituted by Notification No. 14-82-88-X-2, dated 19-1-1997]
