Section 27 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
27. Forfeiture of deposit.
(1)If the holder of the permit contravenes the provisions of Rule 19, he shall forfeit the whole or part of the deposit made by him.(2)Where the issuing officer cancels or suspends under Section 13 of the Act a permit granted under this Chapter, he may, for reasons to be recorded in writing, order the forfeiture of the whole or part of the deposit made by the licensee.
