Section 19(2) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

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State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

(2)In addition to the fee for a permit royalty at the following rates shall also be charged for animals actually shot or killed :-

[Kind of Animals] [Substituted by Notification No. 1445-73531-X(II)-68, dated 7-2-1968.]	Rates per head
Resident of India	Non-resident of India
(1)	(2)	(3)
		Rs.	Rs.
1.	Wild Buffalo	600	1,500
2.	Barasingha	500	1,000
3.	Bison	350	1,000
4.	Black Buck	350	1,000
5.	Tiger	50	1,000
6.	Sambhar	30	200
7.	Cheetal	25	200
8.	Panther	25	500
9.	Bear	15	100
10.	Other deer	10	50
11.	Blue Bull	25	200
12.	Pig	Nil	Nil

Explanation. - For the purposes of this rule a resident of India means a citizen of India or a foreigner who has been continuously residing in India for a period of at least 5 years or who has come to India on a specific assignment of the Central or State Government or a Central Government undertaking and is not a casual tourist.

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State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963