Section 25 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
25. General conditions governing the issue of permits.
- In addition to what has been mentioned in Rule 17, the following conditions will govern the issue of permits for shooting in Reserved and Protected Forests :-(1)The number of sportsman allowed to hunt on any one permit shall be limited to two. Every permit shall specify the names and full address and arms and game licence numbers of the sportsman authorised to hunt and may limit the number of retainer which may be taken to the forests.(2)No permit holder shall be permitted to kill in any one year ending on 31st October, in the blocks more than :-(i)One bison.(ii)Two sambhars.(iii)Four deers.(iv)Two panthers.(3)The permit-holder shall camp only on such regular Camping grounds as may have been set apart by the forest authorities or in places specifically pointed out to him by a Forest Officer.(4)A permit-holder shall be responsible to acquaint himself and the members of his party with the boundaries of the block before commencing shooting.(5)No permit-holder or licensee shall enter any forest without giving a notice to the local forest official at least 24 hours before doing so, unless exempted by the Wild Life Warden.(6)(a)Any person who is entitled to hunt a dangerous animal who wounds such animal shall do his utmost to kill the same. For this purpose, he may enter the adjoining block if the animal has moved therein.(b)Whether a permit-holder has done his utmost or not will, when disputed shall be decided by the Chief Wild Life Warden and his decision will be final in this concern.(c)If the permit-holder fails to kill such a wounded animal, he shall forthwith inform in writing to the issuing officer and the Divisional Forest Officer of the area in which such occurrence had taken place, giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.(7)An animal which has been wounded and lost shall be deemed to have been hunted under the permit, and the permit-holder shall forfeit the right to hunt another specimen in the lieu of the one wounded and lost.(8)(a)A permit-holder under this Chapter shall intimate in advance, the Divisional Forest Officer concerned his desire to organise drives in any reserve forest, giving the date and the place he desires to have such drives.(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing, prohibit such drive and communicate the same to the holder of the permit.(9)Any machan or pit constructed for the purpose of hunting shall immediately be dismantled or filled on the completion of hunting.(10)A permit-holder shall not interfere with the forest works being carried out by the forest department or the lessee.(11)The Chief Wild Life Warden may at any time, cancel the permit to hunt for breach of any provision of the Act or these rules, whether committed by the permit-holder or by any of his retainers or followers or by any member of his party or any person employed by him, or in the event of fire breaking out in any forest in respect of which the permit has been granted or in case of unwarrantable interference with forest work.(12)The permit-holder or licensee is not exempted from liability under the Act or any other law tor the time being in force for anything done in contravention of such Act or law, for any damage caused by him or by any member of his party or by his retainers or followers.
