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State of Madhya Pradesh - Section

Section 57 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

57. Repeal and saving.

- As from the commencement of these rules, the Madhya Pradesh Game Rules, 1962, Madhya Pradesh Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares, in Reserved and Protected Forests) Rules, 1963 and every other rules relating to the matter contained in these rules, shall stand repealed :Provided that such repeal shall not :-
(i)affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;
(ii)affect any right privilege, obligation or any liability acquired, accrued or incurred under the rules so repealed;
(iii)affect any investigation, legal proceeding, or remedy in respect of any such right privilege, obligation or liability :
Provided further that subject to the preceding proviso, anything done or any action taken under the rules so repealed, shall in so far as it is not inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding provisions of these rules and shall continue in force accordingly, until it is superseded by anything done or any action taken under these rules.Form No. 1[See Rule 11 (1)]Form of Application For Special Game/big Game/small Game Hunting Licence.ToThe Chief Wild Lite Warden/Authorised Officer,Madhya Pradesh.Sir.I, ........ resident of.............. in the District ............ Apply for special game/big game/small game hunting licence to hunt under the provisions of Wild Life (Protection) Act, 1972 and the rules made thereunder. I enclose the treasury receipt or Bank challan for Rs...........being the monthly/yearly fee for the licence.I have read the Act and the rules made thereunder and I undertake to abide by the same.I am not required/am required to get my name registered under Section 34 of the Wild Life (Protection) Act, 1972 and the registration has been done by the officer-in-charge of the Sanctuary/National Park.I possess an arms licence for sport in Form III set out in Schedule III to the Arms Rules, 1962. The arms licence is herewith enclosed for verification and return.I wish to use the following weapons for hunting special game/big game/small game.The licence is required for the..............block of Range........Forest Division..............in the District of.............for the whole State, for a period from...........to...........Yours faithfully,(Signature of the applicant)(Strike out whichever is not applicable).Form No. 2[See Rule 13]Form of Application for Wild Animal Trapping Licence.ToThe Chief Wild Life Warden,Madhya Pradesh.Sir,I,.........resident of.............in the District, apply for a Wild Animal Trapping licence to trap the following animals in the District of.......... for the period of.............commencing.
Name of animals Method of trapping Total number of each Specie Purpose of capture Area for which licence is required
(1) (2) (3) (4) (5)