Section 26 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
26. Permit for an animal or bird to which Game Act applies.
- No permit under these rules shall be granted for shooting any animal or bird to which the Madhya Pradesh Game Act, 1935 (XV of 1935) applies unless the person applying for permit holds a licence under Section 4 or is exempted under Section 9 of the said Act.
