Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(16) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(16)Miscellaneous. - (a) The Chief Wildlife Warden may, if deemed necessary, limit the number of vehicles entering a protected area, on the basis of its carrying capacity.
(b)Unauthorized display, sticking or preparation of advertisements, signboards, banners and charts etc. or continue to do so, in any National Park or Sanctuary will be prohibited.
(c)No person shall destroy, damage or deface any writing or signs etc. on any tree, bridge, rock, fence, seat, notice board, trash been or any other article or place, in any National Park or Sanctuary.
(d)Under unavoidable circumstances, the entry/excursions, or the use of any route or place by any person or by all persons can be prohibited.
(e)No conferences, gatherings, meetings etc. can be organized inside National Parks/Sanctuaries except under specific orders of the Government. This restriction shall not apply to the meetings of the Madhya Pradesh State Wildlife Board, meetings of Forest Officers of Madhya Pradesh, training programmes or workshops for Forest Officers and trainees belonging to institutions imparting training in forest and wildlife conservation and management.
(f)No person shall be allowed to use spot lights inside National Parks/Sanctuaries by anyone unless permitted in advance by the concerned Director/Deputy Director/Divisional Forest Officer.
(g)Detailed guidelines for filming, trekking, camping and use of watch tower/hides etc. will be issued by the Chief Wildlife Warden in consultation with the Madhya Pradesh Ecotourism Development Board. These Guidelines will form part of these rules.
(h)An Officer not below the rank of a Forest Ranger shall be entitled to recover compensation up to Rs. 500 for any breach of these rules or directions issued by the park management. The rates of such compensation shall be decided by the Field Director/Conservator of Forests. However, any person can be barred from entering a national park or a sanctuary by the respective Director/Field Director/Chief Conservator of Forests, for any gross misconduct or breach of rules, as determined by such officer.
(i)The citizens of Nepal shall be treated at par with Indian citizens with regard to the determination of fees.
(j)The Field Director/Conservator of Forests can prohibit the use of mobile phones by visitors inside any National Park/Sanctuary.
(k)Any other visitor service/facility, not mentioned in these rules, may be started with the prior permission of the Chief Wildlife Warden.
(l)With effect from April 2011, the Field Director/Director/ Chief Conservator of Forests shall be competent to close the protected area for tourists for one day in a week. However, if the said day is a holiday, the closure can be on the next working day. The protected areas shall also remain closed to tourists on the day of Holi every year.]