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[Cites 0, Cited by 0] [Section 34(16)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(16)(h) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(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.