Section 13 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
13. Blocks for which permits or licence are valid.
- A permit or licence shall ordinarily be valid for one block only for which it has been granted but may cover two blocks when there are no applicants for the surplus blocks :Provided that a wounded game may be-pursued into an adjoining block.
