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[Cites 0, Cited by 0] [Section 34(10)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(10)(d) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(d)Permission for photography/filming in a National Park or Sanctuary shall ordinarily be given only for recording the natural beauty, wildlife or natural history of the area. However, the Government may permit such work for any other reason under special circumstances, provided it docs not adversely impact the ecology or wildlife of the area. Such permission shall be charged at special rates, which shall in no case be less than ten times the rate prescribed under sub-rule (9) (b) and (10) (a) above, as the case may be.