Section 40 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
40. Refund of fee paid.
- A refund of the fee paid for a permit or licence may be sanctioned by the Conservator of Forests of the permit-holder or from licensee is prohibited by an order of the Conservator of Forests from shooting or capturing game in the block on account of an outbreak of fire or the execution of special work therein or the reservation thereof for any high personage or other like cause. Where the permit-holder or licensee applies for the cancellation of his permit or licence, half the fees prescribed under Rule 19 and paid shall be refunded to him and the other half shall lapse to Government. No refund shall be admissible in any other case or circumstances.
