Section 22 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
22. Reservation of shooting blocks.
(1)On receipt of an application under Rule 20, the Chief Wild Life Warden or the issuing officer shall after making such inquiry as he may deem fit, either allot the shooting block or reject the application.(2)Where there are more applications than one for reservation of the same shooting block for the same period, the shooting block shall be allotted to the applicant whose application has been received earlier :Provided that where the applications include a non-resident, the non-resident will be given preference over the residents :Provided further that an applicant shall not get more than one shooting block at any one time.(3)Where there are more applications than one received on the same clay, the matter shall be decided by drawal of lots.(4)The Chief Wild Life Warder, shall communicate to the applicant the order passed on the application cither within five days of passing the order, or of the drawal of lots, as the case may be.(5)The lees deposited by applicants to whom the blocks could not be allotted will be refunded by the issuing officer, expeditiously.
