Section 25(11) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(11)The Chief Wild Life Warden may at any time, cancel the permit to hunt for breach of any provision of the Act or these rules, whether committed by the permit-holder or by any of his retainers or followers or by any member of his party or any person employed by him, or in the event of fire breaking out in any forest in respect of which the permit has been granted or in case of unwarrantable interference with forest work.
