Section 37 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
37. Liability of the permit-holder or the licensee.
- The permit-holder or licensee is not exempted from liability under the Act or any other law for 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.
