[Cites 0, Cited by 0]

State of Madhya Pradesh - Act

The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

MADHYA PRADESH
India

The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

Rule THE-WILD-LIFE-PROTECTION-MADHYA-PRADESH-RULES-1974 of 1974

Published on 3 September 1974
Commenced on 3 September 1974
[This is the version of this document from 3 September 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The Wild Life (Protection) (Madhya Pradesh) Rules, 1974Published vide Notification No. 4047-300-10-(2)-74, dated 3-9-1974, M.P. Rajpatra, Part 4 (Ga), dated 15-11-1974 at p. 534In exercise of the powers conferred by Section 64 of the Wild Life (Protection) Act, 1972 (No. 53 of 1972), the State Government hereby makes the following rules, namely :-

Chapter I
Preliminary

1. Short title and extent.

(1)These rules may be called the Wild Life (Protection) (Madhya Pradesh) Rules, 1974.

(2)They extend to the whole of the State of Madhya Pradesh.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);

(b)"Block" means a shooting block into which forests of a division are divided under Rule 19;

(c)"Chairman" means Chairman of the Board;

(d)"Form" means a form appended to these rules;

(f)"Resident of India" means a citizen of India or a foreigner who has been continuously residing in India for a period of at least 5 years or who has come to India on a specific assignment of the Central or State Government or a Central Government Undertaking and is not a casual tourist;

(g)"Schedule" means a schedule appended to the Act;

(h)"Section" means a section of the Act.

Chapter II
Wild Life Advisory Board

3. Term of Office.

- The terms of office of a member of the Board referred lo in clause (g) of sub-section (1) of Section 6 shall be [not less than one year and not more than three years] [Substituted by Notification No. 14-4-82-X-2, dated 10-6-1982.] from the date of his appointment.

4. Special invitees.

- The Chairman may invite special invitees to the meetings of the Board subject to a maximum number of 5. These invitees will be of two categories :-

(1)Permanent;

(2)Casual.If the Chairman considers an eminent biologist or any other person interested or, concerned with Wild Life conservation as a valuable asset to the Board and who could not be nominated as a regular member at the time of the constitution of the Board and cannot now be made a member for want of vacancy, he may call such a person as a permanent invitee who like any other regular member will take part in all meetings and deliberations of the Board. Such permanent invitee will have the first claim on membership of the Board whenever a vacancy occurs.

(2)A person can be invited casually for a meeting when the Chairman considers that the presence of such a person or a specialist will be of assistance lo the Board, to consider a particular item of the agenda or consultation in any other matter relating to Wild Life.

5. Filling of casual vacancy.

(1)When a member of the Board referred to in clause (g) of sub-section (1) of Section 6 resigns or dies or is removed from office or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to till the vacancy.

(2)A person appointed to fill the casual vacancy under sub-rule (I) shall hold office only so long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.

6. Resignation.

(1)A member of the Board may resign his office by writing under his hand, addressed to the Chairman.

(2)The office of a member of the Board shall fall vacant from the date on which his resignation is accepted or on the expiry of thirty days from the date of receipt of intimation of resignation, whichever is earlier.

(3)The power to accept the resignation of a member of the Board shall vest in the Chairman who, on accepting the resignation, shall report lo the Board at its next meeting.

7. Removal from the Board.

- The State Government may remove any member from his office,-

(a)If he is of unsound mind and stands declared by a competent Medical Board; or

(b)If he is an undischarged insolvent; or

(c)If he is convicted of a criminal offence involving moral turpitude; or

(d)If, without the leave of the Chairman, he fails to attend three or more successive meetings of the Board.

Note. - Meetings of the Board cannot be attend by proxy.

(e)If he commits breach of any of the provisions of the Act or these Rules.

8. Allowances.

(1)The non-official member of the Board and the special invitees shall get travelling and daily allowance as admissible to grade I officers of the State.

(2)Where concessional tickets are allowed for return journeys by rail, the travelling allowance shall be restricted to the actual cost of return tickets plus the incidental charges.

(3)

(a)A member of the State Legislature who is a member of the Board shall not be paid any fares in respect of journeys by rail or road if he is entitled for free coupons for such journeys.

(b)If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Legislature who is a member of the Board shall not be entitled to any daily allowance.

9. Secretary to be Controlling Authority.

- The Secretary of the Board shall be the controlling authority in respect of payment of allowances under this Chapter.

10. 33. per cent members will form the quorum for meetings of the Board.

Chapter III
I. Hunting of Wild Animals

A. Special game hunting licence, big game hunting licence and small game hunting licence.

11. Application.

(1)An application for a special game hunting licence, a big game hunting licence or a small game hunting licence shall be made in Form I :Provided that no application for a licence shall be entertained from any person eligible for registration under Section 34, unless the applicant has registered his name and address under the said section :Provided further that no person shall apply for a licence under this Chapter unless he possesses a valid licence for sport in Form No. Ill set out in Schedule 111 to the /Aims Rules, 1962.

(2)

(a)An application for a special game hunting licence shall be made to the Chief Wild Life Warden.

(b)An application for a big game hunting licence or a small game licence may be made to the Chief Wild Life Warden or the Wild Life Warden or the Collector (in either case hereinafter referred to as the issuing officer).

12. Fee.

- An application for a licence of the category specified in column (1) of the Table below shall be accompanied by a treasury challan showing that the fee according to the scale specified in the corresponding entry in column (2) of the said Table had been paid.

Name of licence	Fee in Rs. for yearly licence	Area covered by the licence.
(1)	(2)	(3)
A. Special game hunting licence	100	One district.
B. Big game hunting licence	50	Whole State.
C. Small game hunting licence	20	Whole State.

B. Wild animal trapping licence.

13. Application.

- An application for Wild animal trapping licence shall be made to the Chief Wild Life Warden or the Wild Life Warden in Form No. 2.

14. Fee.

- An application for a Wild animal trapping licence shall be accompanied by a treasury challan showing that the fee according to the following scale had been paid, namely :-

(a)monthly licence fee of Rs. 50 if made by a citizen of India, or a monthly licence fee of Rs. 300 if made by a person other than a citizen of India;

(b)annual licence fee of Rs. 500 if made by a citizen of India, or an annual licence fee of Rs. 5000 if made by a person other than a citizen of India.

Note. - The licence will be valid for one district.C. Grant of licence.

15. Granting of licence.

(1)On receipt of an application for a licence under this Chapter, the issuing officer may, after such inquiry as he may deem fit, grant or reject the application.

(2)Where an application is rejected, the licence fee shall be refunded expeditiously to the applicant.

(3)Where the issuing officer decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury receipt challans showing the payment of deposit and royalty, if any, as specified in Rule 14 and Rule 15.

(4)On receipt of the treasury receipt challans showing the payment of deposit and royalty, if any, the issuing officer shall grant the licence applied for in the appropriate form specified in sub-rule (5).

(5)

(a)A special game hunting licence shall be granted in Form No. 3.

(b)A big game hunting licence shall be granted in Form No. 4.

(c)A small game hunting licence shall be granted in Form No. 5.

(d)A wild animal trapping licence shall be granted in Form No. 6.

16. Period of licence.

(1)A licence granted under this Chapter shall be valid for the period specified therein which shall not exceed one year.

(2)The licence shall also indicate the area in which the licensee could hunt.

17. General conditions governing grant of licence.

(1)The small game hunting licence shall specify the maximum number of each species that could be hunted in the course of a day.

(2)The Wild animal trapping licence shall specify the method that would be permitted for the capture of the Wild animal specified therein, and the number and condition under which the Wild animal could be trapped, and shall be subject to the restriction imposed by Section 17.

(3)A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom.

(4)

(a)The trapping of Wild animals specified in Schedule II and Schedule III shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of sub-section (1) of Section 11 or of Section 12.

(b)A holder of the Wild animal trapping licence, unless specifically permitted so to do, shall not trap such animal in shooting blocks referred to Rule 19 and the Government forests.

(5)All trophies which had been killed or captured in contravention of the conditions of the licence or these rules of the Wild Life (Protection) Act, 1972 including specimens smaller than the minimum dimensions specified, shall be deemed to be Government property under Section 39

(6)While hunting or trapping any wild animal a licensee shall carry with him his licence and shall, on demand, produce for inspection such licence before any staff of the Forest Department of the State, or an officer appointed under sub-section (1) of Section 4.

(7)A licence granted under this Chapter shall not be transferable.

(8)A licensee under this Chapter shall maintain a record in Form No. 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the issuing officer as required by Section 10 at the close of the period of licence. Failure to do so shall not entitle the licensee for the renewal of or to the grant of a fresh licence.

(9)Any licence granted under this Chapter shall not be valid during the period of closed time declared under sub-section (1) of Section 16.

(10)Killing and capturing of any animals or birds with the help of dogs or any other animals or birds is prohibited except for killing dangerous wounded carnivora.

(11)A licensee shall not engage or employ more than two non-licensees with him with their nets traps or other instruments.

18. Licensee to abide by rules.

- A licensee under this Chapter shall abide by these rules and the conditions specified in the licence.II. Hunting of Wild Animals in Reserved and Protected Forests

19. Determination of shooting blocks.

- The Chief Wild Life Warden may divide the area within his jurisdiction other than a sanctuary, National Park or Game reserve, into shooting blocks of convenient size.

(2)[ Where shooting blocks exist at the commencement of these rules, or where shooting blocks have been determined under sub-rule (1), the Chief Wild Life Warden shall determine in October every year-] [Substituted by Notification No. 291-4151-X-2-74, dated 24-1-1975.]

(a)which of' the shooting blocks are to be thrown open for hunting, shooting, fishing, netting, or setting trapes or snares;

(b)the number of animals or different species mentioned in Schedules II, 111 and IV which could be hunted in a shooting block referred to in clause (a);

(c)number of animals to be permitted to be shot on a permit of 15 days, one month and over one month.

20. Application for reservation of shooting blocks.

(1)An application for reservation of a shooting block shall reach the office of the Chief Wild Life Warden not earlier than ninety days and not later than thirty days before the first day of the month for which reservation of the shooting block is required :Provided that :-

(a)in the case of a resident of the district such application may be made 15 days before such date; and

(b)a permit or license for a short period not exceeding ten days may be granted as soon as such application is made :

Provided further that in the case of a foreign tourist an application for a permit or licence may be made six months before the date from which it is desired to make use of it.

(2)Shooting blocks may be reserved for a period of not more than 2 months preceding the date of beginning of the actual shooting permit for foreign tourist only on payment of Rs. 100 per mensem.

(3)No applicant shall apply for a reservation of a shooting block unless he possesses a valid hunting licence issued under this Chapter.

(4)Each application shall be accompanied by particulars of the hunting licence possessed by the applicant.

21. Fee.

(1)The fee payable in respect of permit shall :-

(a)in the case of resident of India, be Rs. 2 per day subject to a minimum of Rs. 20 and a maximum of Rs. 50 per mensem; and

(b)in the case of a non-resident of India or of a party including such persons be Rs. 350 per mensem and for a period shorter than a month be Rs. 20 per day subject to a minimum of Rs. 200.

(2)An application for the reservation of the shooting block shall be accompanied by a Treasury Challan showing that the fee as prescribed in sub-rule (1) above had been paid under Revenue Deposit.

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.

23. Deposit and Royalty.

- Where the Chief Wild Life Warden decides to reserve the shooting block applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury challan showing the payment in Revenue deposit of deposit and royalty of the animals allowed to be shot if any as specified in this rule.

(1) Deposit. -	Rs.
For hunting `Special game'	(1) 500 (2) 1000
For hunting `Big game'	(1) 2(H) (2) 1000
For hunting `Small game'	(1) 100 (2) 200
For trapping `Wild animals'	(1) 100 (2) 200
*(1) Residents of India.
*(2) Non-Resident of India.
(2) Royalty :-

S.No.	Name of the animal	Rate in Rs. per animal
		Residents of India	Non-residents of India
(1)	(2)	(3)	(4)
1	Bison	1000	2000
2	Sambhar	100	500
3	Cheelal	50	250
4	Panther	500	2000
5	Sloth Bear	50	200
6	Hyaena	10	50
7	Blue Bull	50	200
8	Barking deer mustjac	50	200
9	Four horned antelope	50	200
10	Mouse deer	50	200

24.

On receipt of treasury challan showing the payment of deposit and royalty, if any, the Chief Wild Life Warden or the issuing officer will grant the permit applied for.

25. General conditions governing the issue of permits.

- In addition to what has been mentioned in Rule 17, the following conditions will govern the issue of permits for shooting in Reserved and Protected Forests :-

(1)The number of sportsman allowed to hunt on any one permit shall be limited to two. Every permit shall specify the names and full address and arms and game licence numbers of the sportsman authorised to hunt and may limit the number of retainer which may be taken to the forests.

(2)No permit holder shall be permitted to kill in any one year ending on 31st October, in the blocks more than :-

(i)One bison.

(ii)Two sambhars.

(iii)Four deers.

(iv)Two panthers.

(3)The permit-holder shall camp only on such regular Camping grounds as may have been set apart by the forest authorities or in places specifically pointed out to him by a Forest Officer.

(4)A permit-holder shall be responsible to acquaint himself and the members of his party with the boundaries of the block before commencing shooting.

(5)No permit-holder or licensee shall enter any forest without giving a notice to the local forest official at least 24 hours before doing so, unless exempted by the Wild Life Warden.

(6)

(a)Any person who is entitled to hunt a dangerous animal who wounds such animal shall do his utmost to kill the same. For this purpose, he may enter the adjoining block if the animal has moved therein.

(b)Whether a permit-holder has done his utmost or not will, when disputed shall be decided by the Chief Wild Life Warden and his decision will be final in this concern.

(c)If the permit-holder fails to kill such a wounded animal, he shall forthwith inform in writing to the issuing officer and the Divisional Forest Officer of the area in which such occurrence had taken place, giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.

(7)An animal which has been wounded and lost shall be deemed to have been hunted under the permit, and the permit-holder shall forfeit the right to hunt another specimen in the lieu of the one wounded and lost.

(8)

(a)A permit-holder under this Chapter shall intimate in advance, the Divisional Forest Officer concerned his desire to organise drives in any reserve forest, giving the date and the place he desires to have such drives.

(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing, prohibit such drive and communicate the same to the holder of the permit.

(9)Any machan or pit constructed for the purpose of hunting shall immediately be dismantled or filled on the completion of hunting.

(10)A permit-holder shall not interfere with the forest works being carried out by the forest department or the lessee.

(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.

(12)The permit-holder or licensee is not exempted from liability under the Act or any other law tor the time being in force for anything done in contravention of such Act or law, for any damage caused by him or by any member of his party or by his retainers or followers.

26. Confiscation of trophy.

- The Chief Wild Life Warden may, in the event of breach of any of the provision of the Act or these rules, for good and sufficient reasons to be recorded in writing, confiscate the trophy or trophies obtained under the permit in addition to the penalty that may be imposed by the competent authority in consideration of the merits of each case.

27. Forfeiture of deposit.

(1)If the holder of the permit contravenes the provisions of Rule 19, he shall forfeit the whole or part of the deposit made by him.

(2)Where the issuing officer cancels or suspends under Section 13 of the Act a permit granted under this Chapter, he may, for reasons to be recorded in writing, order the forfeiture of the whole or part of the deposit made by the licensee.

28. Refund of fee paid.

- A refund of the fee paid for a permit or licence may be sanctioned by the Wild Life Warden if the permit holder or licensee is prohibited by an order of the Wild Life Warden from shooting or capturing game in the block on account of an outbreak of fire of the execution of special works therein or the reservation thereof for any high personage or other like cause, where the permit-holder or licensee applies for the cancellation of his permit or licence, half the fees, prescribed under Rule 21 and paid shall be refunded to him and the other half shall lapse to Government. No refund shall be admissible in any other case or circumstances.

29. Refund of deposit and royalty.

(1)On the expiry of the period specified in the permit and on receipt of the return in Form No. 7 from the licensee, the issuing officer shall, after satisfying himself that the holder of the permit had not committed any breach of the conditions of the permit and has paid the royalty for the animals killed, refund expeditiously the deposit.

(2)Where the issuing officer is satisfied that an animal in respect of which royalty had been paid had not been killed, captured or wounded, he shall refund expeditiously to the licensee the amount paid as royalty.

30. Chief Wild Life Warden or the issuing officer to maintain register.

- The Chief Wild Life Warden or the issuing officer shall maintain in his office a register in which all applications made under Rule 20 shall be entered and the register shall contain the following particulars, namely

(a)the date of application;

(b)the date of receipt in his office;

(c)the particulars of the hunting licence possessed by the applicant;

(d)whether the application has been granted or rejected.

An issuing officer will send a copy of this record to the Chief Wild Life Warden on the 10th of each month.

31. Disposal by auction sale, etc.

- Nothing in these rules shall prevent the disposal by auction sale, contract or otherwise of the shooting or fishing rights within any part of the forest, hut no such disposal shall be made without previous sanction of the State Government obtained in each case.

Chapter V
Sanctuaries and National Parks

32. Claim to be made upon proclamation by Collector.

- Where the Collector publishes a proclamation under Section 21, any person claiming any right mentioned in Section 19 may prefer before such Collector, within two months from the date of such proclamation, a written claim in Form No. 8.

33. Notice to the claimant.

- On receipt of the claim made under Rule 32, the Collector shall serve a notice upon the claimant requiring him to appear at such place and on such date as may be specified in such notice either in person or through an agent authorised by him in this behalf and to produce evidence, oral documentary, in support of the claim.

34. [ [Substituted by M.P. Notification No. F-14-82-1988-X-2, dated 22-9-2010.]

Entry to National Parks and Sanctuaries for the purposes of Section 28 (I) (b) and (d) :

(1)Photography and Tourism. - No person shall enter a National Park or a Sanctuary for the purposes of photography and/or tourism, without an entry permit issued by the Forest Department.

(2)Validity of the Permit. - The permit issued under sub-rule (1) shall be valid for a single entry or for the period mentioned in the permit.

(3)Entry Fee. - The fees payable for the entry permits mentioned in sub-rule (1) shall be as follows :

SI. No.	Purpose of Entry	Tiger Reserve/Protected Area	Two Wheeler Vehicles	Light Vehicles (up to 8 persons)	Minibus (9 to 32 persons)	Remarks
			Indian	Foreigners	Indian Foreigners	Indian	Foreigners
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
1	Viewing wildlife in Vehicles (Per Round).	All Tiger reserves	-	-	1000	2000	1600	12000	Rates for foreigners shall be applicable ifpersons of mixed nationalities travel in a vehicle.
Other Protected Areas	-	-	400	1500	1000	10000
2	Visiting Specific Spots in Vehicles	Pachmarhi View Points	100	600	250 (upto 5 persons)	1500	1000	10000	If a person has paid for a round in the park, the charges forvisiting specific spots shall not be payable separately.
			300 (6 to 10 persons)
Van Vihar National Park	50	200	150 (upto 5 persons)	600 (upto 5 persons)	600	2500
			200 (6 to 8 persons)	800 (6 to 8 persons)
Other Specified Spots (Pandav Falls, RanehFalls, Ranh Falls and any other spots earmarked by themanagement.)	40	200	200	1000	400	2000	The period of a round can be decided by theauthorized officer.

Sr. No.	Purpose of Entry	National Park/ Sanctuary/Spot	Indian Citizens	Foreigners	Remarks
(1)	(2)	(3)	(4)	(5)	(6)
1	Visiting a Specific Spot on Foot	Fossil National Park	10	150	Per person
Pachmarhi View Points	20	200	Per person
Van Vihar National Park	20	200	Per person
Others	15	150	Per person
2	Trekking/Cycling (onspecified routes)	Van Vihar National Park	50	500	Per day, per person.
Others	100	1000	Per day, per person.
3	Camping (Only at compounds earmarked by FieldDirector/Conservator of Forests)	All National Parks and Sanctuaries	300	3000	Per night. The rate includes trekking/ cyclingon designated routes.
Arrival at and departure from the camp siteshall be allowed only during normal tourism hours.
4	Wildlife Viewing from Hide/Machan/Watch Towers.	Tiger Reserves	150	1500	Management can limit the number of persons atany spot according to the sensitivity of the site.
Others	75	750
5	Wildlife viewing from Government VehicleMinibus)	All (except Van Vihar)	100	500	Per person, per round.

Remarks. - (i) The fee for an auto rickshaw shall be double the rate for two wheelers.

(ii)Rs. 50 for Indians and Rs. 500 for Foreigners shall be charged for every person in excess of 32 in a minibus.

(iii)The Field Director/Conservator of Forests may restrict the entry of any category of vehicles or can decide the specifications of the vehicles that may be allowed in the protected areas.

(iv)Drivers and guides/naturalists shall be counted in the number of passengers allowed in a vehicle.

(4)Rates for visiting Bhim Bathika, the World Heritage Site in Ratapani Sanctuary, shall be as follows :

S.No.	Description	Entry Fee (Rs.)
Indians	Foreigners
(1)	(2)	(3)	(4)
1	Tourists	10	100
2	Light Vehicles	50	200
3	Mini Bus/Others	100	400

(5)Handicapped persons and the persons below poverty line visiting Van Vihar National Park on toot or on bicycle will be given 50% rebate on the entry-lee. They will have to produce certificate issued by the Competent Authority at the entry gate to avail the rebate.

(6)For morning walkers cyclist in Van Vihar National Park, the regular pass shall be made for visitors, the fees per person for the same shall be as follows :Monthly fee - Rs. 100/-Annual lee - Rs. 1000/-Life membership - Rs. 15000/-

(7)A commercial fee at twice the rates mentioned in sub-rule (3) shall be payable for the entry permits issued in the name of a hotel, lodge or any other commercial or business entity. Such permits shall be called commercial tourist permits.

(8)A Field Director/Director/Chief Conservator of Forests in charge of a national park or sanctuary may provide for the registration of drivers regular used for carrying tourists. Any unregistered driver carrying tourists in such national parks or sanctuaries shall be charged at double the rale for registered vehicles of the same capacity.

(9)Elephant Rides. - (a) For Tourism. - Only four persons shall be allowed lo sit on an elephant. Children up to 5 years of age shall be allowed free, along with adults. An elephant ride shall be for a maximum of one hour. The maximum time limit for viewing a tiger or leopard from elephant ride/safari shall not be more than 10 minutes.Elephant rides/safari shall be charged at the following rates

S.No.	Description	Indian Citizens	Foreigners	Remarks
(1)	(2)	(3)	(4)	(5)
1	Tiger/Leopard Show	200	600	Per person
2	Elephant Safari	500	1500	Per person

(b)For Filming and Photography :-Indian Educational/Research Institutes - Rs. 5,000 (Five hours) Other - Rs. 15,000 (Five hours)

Every person aboard an elephant hired as per clause (b) above, shall require a filming/photography permission in accordance with sub-rule (10) below.

(10)Filming/Photography. - (a) Permission for filming/photography shall be given by the Field Director/Conservator of Forests. These rates shall be applicable only if permission is asked for filming/photography beyond the lime and away from the routes for ordinary tourists.This fee shall be payable in advance for the entire period of filming/photography.

Category	Indian Educational/ Research Institutes	Others
(1)	(2)	(3)
Filming (including Still Photography	Rs. 15,000 per day	Rs. 40,000 per person/day
Still Photography	Rs. 5,000 per day	Rs. 15,000 per person/day

(b)Security Deposit. - Besides the above fee, a security deposit of Rs. 1,00,000/- (1 lakh) or Rs. 10,000/- (Ten Thousand) per day for the estimated period of filming, whichever is less, shall have to be deposited in full, prior to filming. For still photography the Security Deposit shall Rs. 20,000/- (Twenty Thousand) or Rs. 5,000/- (Five Thousand) per day, whichever is less. The terms and conditions governing the security deposit will be determined by the concerned Field Director/Conservator of Forests.

(c)Compensation. - In case of any violation of the terms and conditions by the bearer of the Filming/Photography permit or by his assistant/helper or servant, a fine upto Rs. 10,000/- (Ten Thousand) can be levied by an officer not below the rank of Deputy Director/Divisional Forest Officer for every violation.

The fine will not be levied before the party has been given an opportunity to be heard. The fine can be recovered from the Security Deposit in the event of the party not paying the fine within the stipulated time-limit.

(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.

(11)Photography by TouristsVideo Camera - FreeStill Camera - Free

(12)boating. - The rates will be determined by the concerned Director/Conservator of Forests. Trained boatmen, life guards and life jackets will be compulsory for providing this facility.

(13)Local Guides and Naturalists. - All visitors shall be accompanied by a local guide or naturalist licensed by the Director/Field Director/Chief Conservator, or by any other officer designated by the Chief Wildlife Warden, to conduct visitors in the protected areas. A local guide shall either be a person who belongs to and is ordinarily resident in the district or districts in which the national park or the sanctuary is situated, or a retired forest official of the State of Madhya Pradesh. Guides of superior quality will be designated as Naturalists. The categories, qualifications and remuneration of guides will be as follows :

(a)Minimum Qualifications for Guides and Naturalists.-(i) Naturalist Category N-1: Graduate, knowledge of English or French or German, identification of mammals, birds, flora, butterflies and snakes and knowledge of interesting facts about them, knowledge of the scientific basis for conservation of environment and forests, knowledge of animal tracks and signs, wildlife census figures, knowledge of interpretation centre, tourist rules, do's and don'ts, geology and geomorphology of the National Parks/ Sanctuary, complete knowledge about the forests and wildlife of the area, general knowledge about local tribal culture, certificate of first aid and a minimum experience of 5 years as a guide.

(ii)Naturalists Category N-2 : Graduate, knowledge of English or French or German, knowledge of mammals and birds, identification of common trees, general knowledge about other groups of animals and plants and knowledge of interesting facts about them, knowledge of the scientific basis for conservation of environment and forests, knowledge of animal tracks and signs, wildlife census and census figures, knowledge of interpretation centre, tourist rules, do's and don'ls, geology and geomorphology of the National Park/Sanctuary, complete knowledge about the forests and wildlife of the area, general knowledge about local tribal culture, certificate of First Aid and a minimum experience of 3 years as a guide.

(iii)Guide category G-I : Class 12 pass, working knowledge of English, identification of all mammals and common birds, identification of common trees and knowledge of interesting facts about them, general knowledge about forests of the National Park/Sanctuary, knowledge of animal tracks and signs, wildlife census and census figures, knowledge of interpretation centre, tourist rules, do's and don'ts, geology and geomorphology of the National Park/Sanctuary, certificate of first aid and a minimum experience of 3 years as a guide.

(iv)Guide category G-2 : Knowledge of wildlife, knowledge of roads, identification of common trees and knowledge of interesting facts about them, general knowledge about the forests and wildlife of the area, knowledge of wildlife management, animal behaviour, habitat etc., knowledge of tourist rules, do's and don'ts, Eagerness to learn more about forests and wildlife.

(b)Fees for Naturalists/Guides. -

SI. No.	Category	Rate (Rupees)
		Excursions in Vehicles (one round)	Trekking/Cycling (per day)	Camping (one day and two nights)
(1)	(2)	(3)	(4)	(5)
1	N-1	500	900	2000
2	N-2	400	600	1000
3	G-1	300	500	800
4	G-2	200	300	500
5	Porter	-	200	350

(c)A licensed guide or naturalist may be barred from conducting visitors, temporarily or permanently, by an officer not below the rank of a Forest Ranger, for reasons of misconduct, breach of rules or for any other sufficient reason, after giving him an opportunity to be heard.

(14)Closed Period. - (a) Ordinarily there shall be no closed season for Van Vihar National Park. Ralamandal Sanctuary, Fossil National Park, Ranch Falls of Ken Gharial Sanctuary, Pandav Falls of Panna National Park, Tourist spots of Pachmarhi, Chidikhoh (Narsinghgarh Sanctuary), Orchha Sanctuary, Bhimbalhika, Barur sot and Delavadi in Ratapani Sanctuary and Madhav National Park. The period between 1st July and 15th October shall be the prohibited period for other National Parks and Sanctuaries. However, permits for trekking, cycling, camping at specified routes/places and for the use of hides/watch towers and filming during the restricted period can be issued with the permission of the Chief Wildlife Warden.

(b)Excursions by vehicles inside National Park/Sanctuary will be permitted only between half an hour before sunrise and up to half an hour after sunset. Actual entry and exit times shall be determined by the concerned Field Director/Director/ Divisional Forest Officer of the National Park/Sanctuary,

(15)Free Entry and Special fees. - (a) Children up to 5 years of age (accompanied by adults) shall be exempted from payment of entry fee and elephant ride fee in all the National Parks/ Sanctuaries of the State.

(b)Authorized study tours of students belonging to educational institutions, schools, colleges, universities shall be charged 50% of the entry fee if prior information is given. This facility shall be allowed to an institution only once a year and shall be limited lo only one visit. Students/trainees, trainers and support staff of the training and research institutions of different State Forest Departments and the Ministry of Environment and Forest, will be entitled for free entry. The Chief Wildlife Warden, Field Director or the Conservator of Forests, under special circumstances, can permit free entry to any person or group.

(c)The officer in-charge of a protected area shall have the powers to impose special rates at double the ordinary rate, for any sensitive or premium areas/routes/activities, through a written order, in order lo regulate the impact on wildlife and environment resulting from the tourist traffic after giving at least two month notice, in consultation with the Chief Wild Life Warden.

(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.]

35. [ Entry in a National park/Sanctuary for purposes of Section 28 (1)(a), (c) and (e). - (1) Written Prior permission of Chief Wild Life Warden shall be obtained for entering a national park or sanctuary for the purpose of investigation or study of Wildlife and purposes ancillary or incidental thereto or for scientific research. This permission will be subject to the conditions which may be imposed by the Chief Wild Idle Warden.

(2)A person desiring to enter a sanctuary for the purpose of transaction of lawful business with any person residing in the sanctuary shall obtain an entry permit free of charge from the entry' point/points specified by sanctuary superintendent. All other conditions specified in Rule 34 shall be applicable to this permit.] [Substituted by Notification No. 14-82-88-X-2, dated 19-1-1997]

36. General conditions governing the issue of a permit.

(1)A permit issued under this Chapter shall specify all or any of the following particulars, namely :-

(a)purpose of entry;

(b)duration of visit;

(c)areas permitted to be visited or used;

(d)places where camping is permitted;

(e)engagement of guides;

(f)any other condition that may be deemed necessary will be in Form No. 24.

(2)A permit issued under this Chapter shall not entitle any person to a free accommodation in any Government building situated in a sanctuary' or National Park.

(3)

(a)Any member of the Forest Department or an officer appointed under sub-section (1) of Section 4 may require any person to stop within the limit of the sanctuary or National Park as the case may be, or at the entrance gate for purposes of checking and may demand the permit granted under this Chapter to be produced for inspection.

(b)Every person so required to stop under clause (a) shall stop when called upon to do so and shall produce the permit for inspection.

37. Cancellation of permit.

- Where any person commits any breach of any of the conditions specified in a permit, the Chief Wild Life Warden or the Officer-in-charge of a sanctuary or National park may, after recording his reasons in writing, cancel any permit.

38. Power to exempt.

- Where the State Government, considers it necessary or expedient to do so in the public interest, it may, by order exempt any person or class of persons from the payment of the fee payable under this Chapter.

39. Registration of persons holding fire arms.

(1)Within three months from the declaration of an area as a sanctuary or National park, or in the case of a Sanctuary or National Park existing at the commencement of these rules within three months of such commencement, every person residing within ten kilometers of such sanctuary or National park and holding licence granted under the Arms Act, 1959 (Central Act No. 54 of 1959), or exempted from the provisions of that Act and possessing arms, shall apply in Form No. 9 to the officer-in-charge of the sanctuary or National park for the registration of his name.

(2)The application under sub-rule (1) shall be accompanied by a treasury receipt or Bank challan showing that a fee of 5.00 rupees has been paid by the applicant.

(3)

(a)On receipt of an application under sub-rule (1), the officer-in-charge of the sanctuary or National park shall, alter making such inquiry as he may deem fit, register the name and other particulars of the applicant in Form No. 10.

(b)A separate page in the register shall be allotted to each licensee.

(4)Where a licensee commits any offence under the Act or the rules made thereunder, the officer-in-charge of the sanctuary or National park shall make an entry to that effect in the register and where the registering officer is satisfied that the licensee has committed the said offence on occasions more than one he may take such steps as he considers necessary to move the authority concerned for cancelling the licence under the Arms Act, 1959 (54 of 1959).

(5)Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the officer-in-charge of the sanctuary or National park, within a period of fifteen days of such transfer.

(6)Where the licensee shifts his residence to another place within the said ten kilometers or shifts his residence beyond the said distance, he shall within a fortnight of shifting to the new residence, intimate the new' address to the officer-in-charge of the sanctuary or National park.

(7)Where the licensee dies, his successor or legal representative shall intimate the fact to the officer-in-charge of the sanctuary or National park.

Chapter V
Trade or Commerce in Wild Animals, Animal Articles and Trophies

40. Declaration.

- Notwithstanding any declaration that a person may have made under sub-section (1) of Section 40 any person who has in his control, custody or possession, any animal article or trophy (other than the musk of a musk deer or the horn of a rhinoceros or sailed or dried skins derived from an animal specified in Schedule I or Part 11 of Schedule 11 shall, within thirty days from the commencement of these rules, make a declaration in Form No. 11 to the Chief Wild Life Warden or an Officer authorised by him in this behalf (hereafter referred to as the authorised officer).

41. Inquiry and preparation of inventories.

(1)On receipt of a declaration under Rule 44 or under sub-section (1) of Section 40, the Chief Wild Life Warden or the authorised officer shall give a notice to the person making the declaration as to the Date and time on which he shall enter upon the premises of such person and such notice shall be served on the person making the declaration or sent to him by registered post.

(2)The Chief Wild Life Warden or the authorised officer may, after making such inquiry as he may deem fit, inspect the premises and animal articles, trophies, uncured trophies, and captive animals, specified in Schedule I or Part II of Schedule II.

(3)The Chief Wild Life Warden or the authorised officer shall make an inventory in Form No. 12 of such animals or objects found upon the premises.

(4)The Chief Wild Life Warden or the authorised officer shall affix upon the objects referred to in sub-rule (3), identification marks as far as possible in indelible ink.

42. Certificate of ownership.

- The Chief Wild Life Warden may, for the purposes of Section 40 issue a certificate of ownership in Form No. 13 to a person who, in his opinion, is in lawful possession of any animal, animal article, trophy or uncurred trophy.

43. Application for licence to commence or carry on Business as a manufacturer of or dealer in any animal article etc.

(1)Every person desiring :-

(a)to commence or carry on the business to :-

(i)a manufacturer of or dealer in any animal article; or

(ii)a taxidermist; or

(iii)a dealer in trophy or uncured trophy; or

(iv)a dealer in captive animals; or

(v)a dealer in meat; or

(b)to cook or serve meat in any eating house, shall make an application in Form No. 14 to the Wild Life Warden or the authorised officer for the grant of a licence.

(2)An application for obtaining a licence lo cook or serve meat in any eating house shall specify the species of animal whose meat he desires lo cook or serve.

44. Grant of licence.

(1)On receipt of an application under Rule 43, the Chief Wild Life Warden or the authorised officer shall, after making such inquiry as he may deem fit either grant the licence or reject the application.

(2)Where an application is rejected the fee paid thereon shall be refunded expeditiously to the applicant.

(3)In granting a licence under sub-rule (I), the Chief Wild Life Warden or the authorised officer shall have due regard to-

(a)the past record of the applicant as a dealer in the business which he desires to carry on;

(b)whether the person has been convicted ol any offence under the provisions of the Act or the rules made thereunder or under any of the provisions of an Act repealed by Section 66;

(c)the need for granting a licence keeping in view the abundance or otherwise of Wild Life existing in the State.

(4)A licence :-

(a)to commence or carry on the business as :-

(i)a manufacturer of or dealer in an animal article or a dealer in trophy or uncurcd trophy shall be granted in Form No. 15;

(ii)a taxidermist shall be granted in Form No. 16;

(iii)a dealer in captive animals shall be granted in Form No. 17;

(iv)a dealer in meat shall be granted in Form No. 18;

(b)to cook or serve meat in any eating-house shall be granted in Form No. 19.

45. Renewal of Licenses.

(1)A licensee may apply in Form No. 20 for renewal of the licence within thirty days before the date of expiry of the licence.

(2)The Chief Wild Life Warden or the authorised officer may, subject to the provisions of sub-section (7) of Section 44 renew the licence in Form No. 15, Form No. 16, Form No. 17, Form No. 18 or Form No. 19 as may be appropriate and specify therein the period up to which the licence is renewed.

46. Fee.

- Every application for the grant of licence or renewal thereof shall be accompanied by a treasury challan showing the fee according to the following scale per year had been paid, namely :-

(a)to commence or carry on the business as :-

(i)a manufacturer of or dealer in an animal article shall be 50 rupees;

(ii)a taxidermist shall be 50 rupees;

(iii)a dealer in trophy or uncured trophy shall be 100 rupees;

(iv)a dealer in captive animals shall be 50 rupees;

(v)a dealer in meat shall be 20 rupees;

(b)to cook or serve meat in any eating-house shall be 50 rupees.

47. Conditions governing the grant of licence.

- Every licence granted under this Chapter shall specify the terms subject to which a business or profession shall be carried on and shall also be subject to the provisions of the Act and the rules made thereunder.

48. Issue of bill or cash memo.

(1)Every licensee, other than a taxidermist, shall, at the time of sale, issue a bill or cash memo to the purchaser and such bill or cash memo shall contain the following particulars :-

(a)Name of the licensee.

(b)Name, address and place of business of the licensee.

(c)Licence number.

(d)Description of article sold.

(e)Sale price therefor.

(f)Date of sale.

(g)Signature of the licensee.

(2)Every taxidermist shall at the time of returning the trophy or uncured trophy issue a voucher to the owner thereof and such voucher shall contain the following particulars, namely :-

(a)Date of issue of voucher.

(b)Name, address and place of business of the Licensee.

(c)Licence number.

(d)Description including name of specie.

(e)Price realised.

(f)Name and address of the person to whom the voucher is issued.

(g)Signature of the licensee.

49. Bill, cash memo or voucher how to be maintained.

(1)Every bill, cash memo or voucher as the case may be referred to in Rule 48 shall be in triplicate and serially numbered.

(2)The duplicate and triplicate copy of every bill, cash memo or voucher shall be retained by the licensee and the original copy :-

(a)in the case of a bill or cash memo shall be given to the purchaser; and

(b)in the case of voucher shall be given to the owner of the trophy.

(3)Every book containing blank vouchers shall be presented to the Chief Wild Life Warden or the authorised officer for affixing his initials or stamp on such book before it is brought into use.

(4)The duplicate copy of every bill, cash memo or vouchers shall be sent along with the monthly return referred lo in Rule 51.

50. Maintenance of registers.

(1)A licensed dealer in captive animals, animal articles, trophies or uncured trophies or meat derived therefrom shall maintain a register in Form No. 21.

(2)A licensee who is a taxidermist or a manufacturer of animal articles shall maintain a register in Form No. 22.

(3)The licensee authorised to cook or serve meat in any eating house shall maintain a register in Form No. 23.

(4)The licensee shall ensure that the register required to be maintained by him under this rule has been brought up to Date before closing the business for the day.

51. Submission of returns.

(1)Every licensee shall submit a monthly return to :-

(a)the Chief Wild Life Warden or the authorised officer; and

(b)the Director of Wild Life preservation or the officer authorised by him in this behalf containing true copy of the entries made by him in the relevant register, referred to in Rule 50 during the course of a month, duly certified and signed by the licensee as true copy of such entries.

(2)The return under sub-rule (1) shall be submitted by the tenth of the month following the month to which the return relates.

Chapter VI
Miscellaneous

52. Disposal of meat or uncured trophy seized under Section 50.

- The Chief Wild Life Warden or the officer authorised by the Chief Wild Life Warden may arrange for the sale in public auction of any meat or uncured trophy seized under the provisions of Section 50 and the proceeds shall be credited to the head of the account LI Forest Receipts-F-Misc. (ii) other receipts-in a Government treasury or Bank.

53. Crediting of fee deposits and royalty.

(1)The fee payable under any of the provisions of these rules except Rules 34 and 35 shall be credited to the head of the account LI Forest Receipts-F-Misc. (ii) other receipts-in a Government treasury or Bank.

(2)A deposit or royalty payable under any of the provisions of these rules shall be credited to the head of account LI-Forest Receipts-F-Misc. (ii) other receipts-in a Government treasury or Bank.

54. Power to compound offences.

- For the purposes of Section 54, the following officers shall be empowered to accept payment of a sum of money by way of composition of an offence against the act, and to release on payment of the value thereof any property seized within the area of his jurisdiction, namely :-

(a)Chief Wild Life Warden;

(b)Wild Life Warden;

(c)A Forest Officer of a rank not inferior to that of the Deputy Conservator of Forests.

55. Cognizance of offences.

- The following officers shall be authorised to make complaints under Section 55, namely :-

(a)Chief Wild Life Warden;

(b)Wild Life Wardens;

(c)Forest Range Officers.

56. Rewards.

- Wherein any conviction for an offence against this Act, fine is imposed, the Court may award any, not exceeding half the amount of the fine recovered as a reward to any person, other than a Government servant, who gave information leading to the conviction.

57. Repeal and saving.

- As from the commencement of these rules, the Madhya Pradesh Game Rules, 1962, Madhya Pradesh Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares, in Reserved and Protected Forests) Rules, 1963 and every other rules relating to the matter contained in these rules, shall stand repealed :Provided that such repeal shall not :-

(i)affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;

(ii)affect any right privilege, obligation or any liability acquired, accrued or incurred under the rules so repealed;

(iii)affect any investigation, legal proceeding, or remedy in respect of any such right privilege, obligation or liability :

Provided further that subject to the preceding proviso, anything done or any action taken under the rules so repealed, shall in so far as it is not inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding provisions of these rules and shall continue in force accordingly, until it is superseded by anything done or any action taken under these rules.Form No. 1[See Rule 11 (1)]Form of Application For Special Game/big Game/small Game Hunting Licence.ToThe Chief Wild Lite Warden/Authorised Officer,Madhya Pradesh.Sir.I, ........ resident of.............. in the District ............ Apply for special game/big game/small game hunting licence to hunt under the provisions of Wild Life (Protection) Act, 1972 and the rules made thereunder. I enclose the treasury receipt or Bank challan for Rs...........being the monthly/yearly fee for the licence.I have read the Act and the rules made thereunder and I undertake to abide by the same.I am not required/am required to get my name registered under Section 34 of the Wild Life (Protection) Act, 1972 and the registration has been done by the officer-in-charge of the Sanctuary/National Park.I possess an arms licence for sport in Form III set out in Schedule III to the Arms Rules, 1962. The arms licence is herewith enclosed for verification and return.I wish to use the following weapons for hunting special game/big game/small game.The licence is required for the..............block of Range........Forest Division..............in the District of.............for the whole State, for a period from...........to...........Yours faithfully,(Signature of the applicant)(Strike out whichever is not applicable).Form No. 2[See Rule 13]Form of Application for Wild Animal Trapping Licence.ToThe Chief Wild Life Warden,Madhya Pradesh.Sir,I,.........resident of.............in the District, apply for a Wild Animal Trapping licence to trap the following animals in the District of.......... for the period of.............commencing.

Name of animals	Method of trapping	Total number of each Specie	Purpose of capture	Area for which licence is required
(1)	(2)	(3)	(4)	(5)

2. I enclose the treasury challan for Rs being the monthly/yearly fee for the licence.

3. I have read the Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same.

4. I will not trap more than the..............animals per day.

Yours faithfully,(Signature of the applicant)(Strike out whichever is not applicable).Form No. 3[See Rule 15 (a)]Special Came Hunting LicenceOffice of the Chief Wild Life Warden, Madhya Pradesh, Bhopal

1. Licence No.

2. Date of issue.

3. Name of licensee.

4. Profession.

5. Address.

6. Tire licence shall be applicable lo the shooting block/Forest Division/District/State.

7. Details of weapons permitted to be used for hunting.

8. Period for which valid from to..........................

9. Licence lee paid Rs Deposit made Royalty paid............................

10. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animals	Maximum number to be hunted	Sex	Minimum-size of born-tusk or body	Royalty, if any Paid
(1)	(2)	(3)	(4)	(5)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserve under Section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden and where a permission has been so granted an entry' shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under Section 36 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 19 of the M.P. Wild Life (Protection) Rules, 1974.Note 4. - This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Chief Wild Life Warden, M.P.(Strike out whichever is not applicable).Form No. 4[See Rule 15 (b)]Big Game Hunting LicenceOffice of the Chief Wild Life Warden, Madhya Pradesh, Bhopal

1. Licence No.

2. Date of issue.

3. Name of licensee.

4. Profession.

5. Address.

6. The licence shall be applicable to the shooting block/Forest Division/District/State.

7. Details of weapons permitted to be used for hunting.

8. Period for which valid from to.........................

9. Licence fee paid Rs Deposit made Royalty paid..........................

10. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animals	Maximum number to be hunted	Sex	Minimum-size of born-tusk or body	Royalty, if any Paid
(1)	(2)	(3)	(4)	(5)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserve under Section 36 of the Act. except when permitted to do so by the Chief Wild Life Warden and where a permission has been so granted an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under Section 36 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 19 of the M.P. Wild Life (Protection) Rules, 1974.Note 4. - This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Issuing Authority.(Strike out whichever is not applicable).Form No. 5[See Rule 15 (c)]Small Game Hunting LicenceOffice of The Chief Wild Life Warden, Madhya Pradesh, Bhopal

1. Licence No.

2. Date of issue.

3. Name of licensee.

4. Profession.

5. Address.

6. The licence shall be applicable to the shooting block/Forest Division,District/State.

7. Details of weapons permitted to be used for hunting.

8. Period for which valid from to........................

9. Licence fee paid Rs Deposit made Royally paid..........................

10. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animal	Maximum number to be hunted	Maximum number to be hunted in one day	Minimum size (Adult or otherwise)
(1)	(2)	(3)	(4)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserve under Section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden and where a permission has been so granted an entry shall be made to that effect in this licence, whereupon this licence shall be deemed lo have been issued under Section 36 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 19 of the M.P. Wild Life (Protection) Rules, 1974.Note 4. - This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Chief Wild Life Warden, M.P.(Strike out whichever is not applicable).Form No. 6[See Rule 15 (d)]Wild Animal Trapping LicenceLicence No.........of 19..., dated the day of..Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, permission is hereby granted to Shri ............... resident of.........District.......to capture the animals specified below during the period commencing from and ending with...................

1. Area in which trapping is permitted

2. (i) Name of animal

(ii)No. to be trapped

(iii)Sex

(iv)Minimum size

(v)Royally, if any paid

3. Method of trapping and conditions under which the trapping should be carried out.

4. This licence shall be subject to the closed time declared under Section 16 of the Wild Life (Protection) Act, 1972.

5. The licence shall, while trapping, strictly adhere to the provisions of Section 17 of the Act and Rule 17 of the Wild Life (Protection) Madhya Pradesh Rules, 1974.

6. The licence shall be surrendered to the issuing authority within 15 days of its expiry or before leaving the area specified in the licence, whichever is earlier, together with the statement in Form No. 7 of animals captured by him.

Chief Wild Life WardenForm No. 7[Sees Rules 17 (8) and 29]Form of Record of Animal Killed, Captured or WoundedRecord of game killed, captured or wounded by.........under licenceNo........Special game/big game/small game Wild Animals trapping licence.

1. Species.

2. No. shot or trapped.

3. Place and date of shooting or trapping.

4. Sex.

5. Size of horns or tusks or other dimensions.

6. Details of animals lost alter wounding.

I hereby declare that the information given above is correct and that no other animal listed in Schedule II/Schedule Ill/Schedule IV of the Wild Life (Protection) Act, 1972 was killed, captured or wounded by me in the State of Madhya Pradesh during the period of specified in the licence.Licence Holder's signatureNote - In the case of killing, capturing or wounding of any animal specified in Schedule II or Schedule III to the Act, the above mentioned particulars will have to be submitted to the issuing authority within 15 days from the date of such killing, capturing or wounding or before leaving the area specified in the hunting or trapping licence whichever is earlier see Section 10 (2) of the Wild Life (Protection) Act, 1972.Form No. 8[See Rule 32]To,The Collector of...........District.......Sir,I................son of...........resident of..............hereby declare that I have the right specified in the Table below in or over the land comprised within the limits of the sanctuary............. referred to in proclamation No. ........dated the........

Nature of rights claimed in the sanctuary	Extent of such rights in the sanctuary	If the rights are shared as a coproprietor, etc.details thereof	Period from which such rights are enjoyed	Amount and particulars of compensation claimed.
(1)	(2)	(3)	(4)	(5)

2. I hereby declare that the property is free from all encumbrances/or that the property is under encumbrances (Specify the details).

3. I enclose herewith documents proving the nature and extent of my right and the date from which such right is being enjoyed.

4. The rents or profits received on account of such right for the three years immediately preceding the date of application are set forth below :

Year	Amount
(1)	(2)
19........
19.........
19.........

5. In the case of easement right, the annual value is......rupees.

Date...............Place ......................................Signature of the applicant(Strike out whichever is not applicable.)Form No. 9[Sees Rule 39 (i)]Form of Application for Registration under Section 34 of the Wild Life (Protection) Act, 1972.ToOfficer-in-charge of Sanctuary/National ParkSir,I,...........resident of village........District........live within ten kilometres of sanctuary/National Park and apply for the registration of my name and address in accordance with the provisions of Section 34 of the Wild Life (Protection) Act, 1972.

2. The particulars of the arms possessed by me are as under. I am exempted from provisions of the Arms Act, 1959.

S. No. of licence and date of issue	Brief description of each weapon with details,e.g. distinguishing marks, register numbers, etc.	Quantity and description of each kind ofammunition entitled to possess	Whether licence is for sport/self protection ordisplay	Date on which licence expires	Remarks (name and address of retainers, if any,specified in the licence)
(1)	(2)	(3)	(4)	(5)	(6)

3. I enclose treasury receipt/Bank challan No...............for Rs...........being the registration fee.

4. The arms licence is sent herewith for verification, endorsement and return.

full address of the Applicant, place and date.Yours faithfully,............................Signature of the applicant(Strike mil whichever is not applicable)Form No. 10[See Rule 39 (3) (a)]Register of Persons Possessing ArmsName of registered person..........................Profession.................................Village...............District.............(residing within ten kilometres of Sanctuary/National Park).

S. No.	No. of licence and date of issue, whether licenceis for sport, self protection or display	Arms and ammunition the licensee is entitled topossess
		Particulars of arms	Quantity of ammunition
(1)	(2)	(3)	(4)

The area for which licence is vaild	Name and address of retainers, if any	Date on which licence expires	Particulars of any offence committed under theWild Life (Protection) Act, 1972 or the rules made thereunder,date, Place, punishment, if any, etc.
(5)	(6)	(7)	(8)

Particulars of any second or subsequent offencecommitted	Particulars of any transfer of arms by thelicensee	Particulars of change of residence	Remarks
9	10	11	12

Form No. 11[See Rule 40]To,The Chief Wild Life Warden/Authorised Officer.Sir,I,............resident of-.........in the District or............declare that I have in my control, custody or possession the following :-

Animal article/trophy derived from animalsspecified in Schedule 2 to the Wild Life (Protection) Act, 1972.	No.	Description including name of animal from whichderived.
(1)	(2)	(3)

Dimensions	How obtained	Premises where kept
(4)	(5)	(6)

1. Animal article

2. Trophy

Yours faithfully................Signature of the applicantPlace ...........Date..............Form No. 12[See Rule 41 (3)]Inventory of StocksShri ................ S/o ............. resident of.............. has declared in Form No. 11 on.............as being in control, custody or possession of animals specified in Schedule I or Part II of Schedule II to the Wild Life (Protection) Act, 1972 and/or of animal articles/trophies/uncured trophies derived therefrom as listed below.

2. On visiting the premises on............and making personal inquiries, the stocks specified below were found to be in the control, custody or possession of the said-

Animal articles	Stocks declared	Stocks found in control, custody orpossession after verification	Particulars of identification marks	Remarks
(1)	(2)	(3)	(4)	(5)
(i)	Description including name of animal from which derived
(ii)	Number
(iii)	Dimension or weight
(iv)	Premises where kept
	II Captive Animals
(i)	Species and sex
(ii)	Number
(iii)	Adult or juvenile
(iv)	Premises where kept
	III. Trophies
(i)	Description including specie of animal
(ii)	Number
(iii)	Dimension or weight
(iv)	Premises where kept

The above verification was done in the presence of the following members of the household whose signatures are appended below :Signature of the Chief Wild Life Warden/Authorised OfficerName and signature of the member of household. -

1.

......... Date

2.

........

3.

........

4.

..............................(Strike out whichever is not applicable.)Form No. 13[See Rule 42]Certificate of OwnershipOffice of the Chief Wild Life Warden, Madhya PradeshName.............................Address..........................It is hereby certified that Shri........................has under his control, custody or possession the following animals, animal articles, trophies, uncured trophies, specified in Schedule I or Part 2 of Schedule II to the Wild Life (Protection) Act, 1972.

Item including specie from which derived	Dimension and description and sex if possible	Number	Place where kept	Identification marks affixed
(1)	(2)	(3)	(4)	(5)
1. Animals
2. Animal articles
3. Trophies
4. Uncured trophies

Date....................................................Chief Wild Life WardenForm No. 14[See Rule 3 (1)]Form of Application for Obtaining Licence as Manufacturer, Taxidermist, Dealer, Etc.To,The Chief Wild Life Warden/Authorised Officer,Madhya Pradesh

1. Name of applicant

2. Profession

3. Address

4. If the licence is to be issued in the name of a company, applicant's relationship with that company

5. Name of business/shop and address

6. Name and address of shareholders/partners

(1)

(2)

(3)

7. Location

8. Licence is required to :-

(a)commence or carry on the business as :-

(i)a manufacturer of or dealer in any animal article;

(ii)a taxidermist;

(iii)a dealer in trophy or uncured trophy;

(iv)a dealer in captive animals;

(v)a dealer in meat;

(b)cook or serve meat in any eating house.

9. Number and date of previous licence, if any (to be surrendered with the application).

10. If stocks had been duly declared under Section 44 (2) of the Wild Life (Protection) Act, 1972, date of declaration.

11. Species of animals in which trade/taxidermy is proposed to be carried on, including approximate number of each specie, number of animal articles to be manufactured, and number of trophies, and description of uncured trophies in which trade will be carried on.

12. The names of licensees (with particulars of licence No.) from whom the applicant will acquire stocks for his trade/taxidermy. (See Section 49 of the Act).

13. Herewith enclosed a Treasury Receipt/Bank Challan showing payment of fee of Rs.............. for one year to commence or carry on the business as........

14. I have read the Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same.

Place.................Date................................................Signature of the applicant(Strike out whatever is not applicable.)Form No. 15[See Rules 44 and 45 (2)]Form of Licence for Dealing in and Manufacture of Animal Articles or Trophies or Uncured TrophiesLicence No..............Dated the............day of.....................19....Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri ........................ S/o ............ proprietor/manager of business/shop by the name ............................ situated at street...............in the town...........in District.......... is hereby authorised to deal in animal articles, trophies or uncured trophies and/or manufacture animal articles, for a period of one year/commencing on the day of.............19.... and ending with the day of..............19....

2. The licensee shall also abide by the conditions laid down below :-

(a)The licensee shall only deal in animal articles/trophies/uncured trophies derived from the following species of animals :-

(1)

(2)

(3)

(b)The licensee shall only make animal articles specified in column 1 of the Table below from trophies or uncured trophies derived from species of animals specified in the corresponding entry in column 2 of the said Table.

Animal article	Species of animals
(1)	(2)

(c)The licensee shall purchase, receive, or acquire an animal article/trophy/uncured trophy only from dealer or from a person licensed or as the case may be, authorized to sell or otherwise transfer the same under the Act or the rules made thereunder.

(d)The licensee shall not purchase, receive, or acquire or transport an animal article/trophy/uncured trophy in violation of the provisions of Section 43 or Section 48 of the Act.

(e)The licensee shall carry on his business only during business hours and at .......... premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All animal articles, trophies and uncured trophies shall be stored only at premises.

(f)This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of Section 4, or specified in sub-section (1) of Section 50 of the Act.

3. The licensee has paid annual fee of Rs.....................

Date....................Signature of the Issuing Authority.The licence is renewed and shall be valid upto........Date....................Signature of the Issuing Authority.(Strike out whichever is not applicable.)Form No. 16[See Rules 44 and 45 (2)]Form of Licence for TaxidermyLicence No..........Dated the........day of...........................19.........................Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri ....................... s/o .........................proprietor/manager of business/shop by the name................................situated at street ................ in the town........in District..........is hereby authorised to do taxidermy for a period of one year/commencing on the day of........19....... and ending with the day of...........19....

2. The licensee shall also abide by the conditions laid down below :-

(a)He shall do taxidermy only of trophies/uncured trophies of the following species of animals :

(1)

(2)

(3)

(b)The licensee shall purchase, receive, or acquire a trophy/ uncured trophy only from a dealer or from a person licensed or as the case may be, authorized to sell or otherwise transfer the same under the Act or the rules made thereunder.

(c)The licensee shall not purchase, receive, or acquire or transport a trophy/uncured trophy in violation of the provisions of Section 43 or Section 48 of the Act.

(d)The licensee shall do taxidermy only during business hours and at premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All trophies/uncured trophies shall be stored only at............ premises.

(e)This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of Section 4, or specified in sub-section (1) of Section 50 of the Act.

3. The licensee has paid annual fee of Rs..............

Date..............Signature of the Issuing Authority.The licence is renewed and shall be valid upto......Date................Signature of the Issuing Authority.(Strike out whichever is not applicable.)Form No. 17[See Rule 45 (2)]Form of Licence for Dealing in Captive AnimalLicence No........Dated the........day of...............19........................Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri ....................... s/o........................................ proprietor/manager of business/shop by the name.....................situated at street ................. in the town......in District ........... is hereby authorised to deal in captive animals for a period of one year commencing on the day of............19... and ending with the day of.......19....

2. The licensee shall also abide by the conditions laid down below:-

(a)The licensee shall deal only in captive animals specified below :

Species	Minimum size	Sex
(1)	(2)	(3)

(b)The licensee shall purchase, receive, or acquire any of the captive animal aforesaid only from a dealer or from a person licensed or as the case may be, authorized to capture and sell that animal under the Act or the rules made thereunder.

(c)The licensee shall not purchase, receive, acquire or transport any of the captive animals aforesaid in violation of the provisions of Section 43 or Section 48 of the Act.

(d)The licensee shall carry on his business only during business hours and at ....... premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All captive animals shall be kept only at premises.

3. The licensee has paid annual fee of Rs...............

Date......................Signature of the Issuing Authority.The licence is renewed and shall be valid upto........Date.....................Signature of the Issuing Authority.(Strike out whichever is not applicable.)Form No. 18[See Rule 45 (2)]Form of Licence For Dealing In MeatLicence No..............Dated the............day of....................19.......................Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri...............s/o..................proprietor, manager of business/shop by the name........................situated at street................in the town...........in District.......is hereby authorised to deal in meat for a period of one year/commencing on the day of............19...and ending with the day of.............19....

2. The licensee shall also abide by the conditions laid down below :-

(a)The licensee shall deal only in meat derived only from the following animals.

Species	Minimum size
(1)	(2)
(1)
(2)
(3)

(b)The licensee shall purchase, receive, or acquire meat from any of the animals aforesaid only from a dealer or from a person licensed or as the case may be, authorized to capture and sell, or otherwise transfer such wild animals under the Act or the rules made thereunder.

(c)The licensee shall not purchase, receive, acquire or transport meat in violation of the provisions of Section 43 or Section 48 of the Act.

(d)The licensee shall carry on his business only during business hours and at ........ premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All meat shall be stored only at premises.

3. The licensee has paid annual fee of Rs....................

Date................Signature of the Issuing Authority.The licence is renewed and shall be valid upto..........Date..............Signature of the Issuing Authority.(Strike out whichever is not applicable.)Form No. 19[See Rule 45 (2)]Form of Licence for Dealing in Cook or Serve Meat in Eating HouseLicence No.............Dated the...........day of ..............19.........................Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri................................s/o............................... proprietor/manager of business/shop by the name............................................situated at street................... in the town..............in District............... is hereby authorised to cook and/or serve meat for a period of one year/commencing on the day of............19... and ending with the day of..............19....

2. The licensee shall also abide by the conditions laid down below :-

(a)The licensee shall cook and/or serve meat derived only of the following species of animals :-

(1)

(2)

(3)

(b)The licensee shall purchase, receive, or acquire meat only from a dealer authorised to sell such meat under a licence granted to him in Form No. 18.

(c)The licensee shall not purchase, receive, acquire or transport meat in violation of the provisions of Section 43 or Section 48 of the Act.

(d)The licensee shall cook and/or serve meat only at premises, the place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All meat shall be stored only at premises.

(c)This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of Section 4, or specified in sub-section (1) of Section 50 of the Act.

3. The licensee has paid annual fee of Rs.................

Date...........Signature of the Issuing Authority.The licence is renewed and shall be valid upto...........Date....................Signature of the Issuing Authority.(Strike out whichever is not applicable.)Form No. 20[See Rule 45 (1)]Form Of Application For Renewal Of LicenceTo,The........I hereby apply for renewal of licence No................dated the....................(Full name and address of the applicant in block letters).

2. The necessary receipt/Bank challan for annual fee of Rs.............is enclosed herewith.

Signature of the applicant.Form No. 21[See Rule 50 (1)]Form of Register to be Maintained by Dealers in Captive Animal/animal Article/Trophy/uncured Trophy/meat

Date	Description of captive animal, article, trophy ormeat together with name of species, dimensions and sex wherepossible.	Date of acquisition	From whom obtained (name and address ofsuppliers)
(1)	(2)	(3)	(4)

Nature and kind of licence held by supplier	No. of certificates of ownership if any	Date of disposal	Manner of disposal
(5)	(6)	(7)	(8)

Names and address of the purchaser	Bill or cash memo	Details of permission for interstate movement, ifrequired.
(11)	(10)	(11)

Form No. 22[See Rule 50 (2)]Form of Register to be Maintained by Taxidermist/manufacturer of Animal Articles

Date	Description of trophy, uncured trophy received,together with name of specie, dimensions and sex where possible	Date of receipt	From whom obtained (name and address of sender orsupplier)
(1)	(2)	(3)	(4)

Nature and kind of licence held by sender orsupplier	No. of certificate of ownership if any	Description of trophy/animal article that is tobe prepared or manufactured	Number to be made or prepared
(5)	(6)	(7)	(8)

Date on which the trophies/ manufactured articlesare to be ready	Date of despatch or delivery	Name and address of receiver	Details of bill/cash memo, voucher	Details of permission for inter-state movement ifrequired
(9)	(10)	(11)	(12)	(13)

Form No. 23[See Rule 50 (3)]Form of Register to be Maintained by Licensee Cooking and/or Serving Meat In An Eating House

Date	Name of specie of animal whose meat has beenpurchased or received	No. of animals purchased or received, in wholeor part	Date of purchase or receipt	Name and address of supplier
(1)	(2)	(5)	(4)	(5)

Particulars of licence of supplier	Particulars of daily sale
Date	Name of specie or animal whose meat is sold	Total number sold	Particulars of cash memo or bill
(6)	(7)	(8)	(9)	(10)

Form No. 24[See Rule 36]Permit for Entry Into............. National Park(in triplicate)Shri/Smt.................... and party consisting of ............... adults.......... children are permitted to enter............gate No.....................on..........in vehicle No......... and reside therein from..............to.........for the purpose of......................... He/she is/is not permitted to take photograph of animals with the aid of cine/ordinary camera. He is permitted to live in the Rest house/camp at...........He/she has paid the permit fee of Rs..............vide receipt No...........date........................................................Signature of Officer issuing the permit.Conditions

1. This permit is personal and not transferable.

2. The permit must be produced at any time, on demand, by any Forest Officer or Game Warden, on duty.

3. This permit may be cancelled at any time by the Officer-in-charge, Conservator of Forests, or any Officer authorised by him in this behalf and the permit-holder and his party shall immediately withdraw from the park, should they receive written order to do so.

4. The holder of this permit and his party shall encamp only camping grounds entered in this permit, or pointed out to by him by an officer-in-charge. The permit holders shall vacate the camping grounds if required to do any time.

5. The holder of the permit shall not bring into the park more than the maximum number of persons, whether friends, retainers, followers or otherwise, entered on the permit.

6. Pickups and use of gramophone and radio are not allowed in the National Park area except with the prior permission of the Divisional Forest Officer.

7. No lighted cigarette or other burning material shall be thrown in the National Park nor any fire lighted on the grounds any where in the National Park area except at the approved camping site.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Act