Section 53 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
53. Crediting of fee deposits and royalty.
(1)The fee payable under any of the provisions of these rules except Rules 34 and 35 shall be credited to the head of the account LI Forest Receipts-F-Misc. (ii) other receipts-in a Government treasury or Bank.(2)A deposit or royalty payable under any of the provisions of these rules shall be credited to the head of account LI-Forest Receipts-F-Misc. (ii) other receipts-in a Government treasury or Bank.
