Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 12 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963 12. Permit or licence to be produced on demand for inspection. - Every permit-holder or licensee shall, on demand by any forest or Police Officer produce his permit or licence, as the case may be, for inspection.
