Section 8 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
8. When application for permit or licence may be made.
(1)An application for permit or licence shall not ordinarily be granted unless it is made not more than three months and not less than one month before the date from which the applicant desires to make use of a permit or licence :Provided that-(a)in the case of a resident of the district such application may be made 15 days before such date, and(b)a permit or licence for a short period not exceeding ten days may be granted as soon as such application is made :Provided further that in the case of foreign tourist an application for a permit or licence may be made six months before the date from which it is desired to make use of it.(2)Shooting blocks may be reserved for a period of not more than 2 months preceding the date of beginning of the actual shooting permit for foreign tourist only on payment of Rs. 50 per mensem.
