Section 2 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
2. Definitions.
- In these rules, unless tire context otherwise requires,(a)"Act" means the Indian Forest Act, 1927 (XVI of 1927);(b)"Appendix" means an appendix annexed to these rules;(c)"Block" means a shooting block into which forests of a division are divided under Rule 5;(d)"Form" means a form appended to these rules;(e)"Licence" means a licence granted under these rules for fishing or setting traps or snares in the forests closed under clause (b) of sub-rule (i) of Rule 4;(f)"Permit" means a permit granted under these rules for hunting or shooting in the forests closed under clause (b) of sub-rule (i) of Rule 4;(g)"Big game" or "small game" means a game specified as such in the Schedule to the Madhya Pradesh Game Act, 1935 (No. 15 of 1935).
