Section 24 in The Wild Life (Protection) (Rajasthan) Rules, 1977
24. Particulars of permit.
(1)A permit issued under this Chapter shall specify the following particulars, namely:-(a)purpose of entry,(b)duration of visit,(c)areas permitted to be visited or used,(d)places where camping is permitted,(e)whether guides are used.(2)A permit issued under this Chapter shall not entitle any person to free accommodation in any Government Building situated in a Sanctuary.(3)Any member of the Forest Department or any officer or employee appointed under sub-section (1) of section 4 of the Act may stop any person found within the limits of a Sanctuary or at the entrance gate thereof, for the purpose of checking. Every such person shall stop when called upon to do so and shall produce his permit for inspection.(4)[ Regulation of Entry in Ranthambhor National Park. - A person desirous of entering the National Park for any of the purposes mentioned in sub-section (1) of section 28 of the Wild Life (Protection) Act, 1972 shall obtain a permit from an authorised officer in this behalf and shall abide by the rules specified hereunder:(1)Canters/Mini-buses/Petrol Gypsies approved and authorised by the Field Director shall be allowed for conducting tours in the park under direct and full control of the park authorities and accordingly to the schedule decided by him.(2)No private vehicles shall be allowed in the park unless specially authorised by the Chief Wildlife Warden.]
