(1)This Act may be called the [Madhya Pradesh] [Substituted by Section 3 (4) of the M.P. Extension of Laws Act, 1958 (XXIII of 1958).] Game Act, 1935.(2)[ Extent and application. - It [extends] [Substituted by Section 3 (3) of the M.P. Extension of Laws Act, 1958 (XXIII of 1958).] to and shall be in force in the whole of Madhya Pradesh and shall apply to the birds and animals which are specified in the Schedule when in their wild state.](3)Addition to or exclusion from the Schedule of any bird or animal. - The State Government may, by notification, add to, or exclude from, the Schedule any bird or animal subject to such conditions as it may impose in each case.
