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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

(1)The Conservator of Forests of the Circle shall prepare in October of each year a list of forests which shall be closed to the public generally for hunting, shooting, fishing, netting or setting traps or snares-
(a)absolutely whether for purposes of forest management or as sanctuaries or for the protection of game other than pigs, blue bulls and wild dogs;
(b)conditionally subject to the issue of a permit or licence under these rules.