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State of Madhya Pradesh - Section

Section 30 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

30. Confiscation of trophy.

- A permit-holder shall be entitled to shoot the maximum number of animals specified in the permit. In every case of infringement of this condition, the trophy may be confiscated, in addition to the penalty that may be imposed by the competent authority in consideration of the merits of each case.