Section 6 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
6. Hunting, shooting, etc., prohibited except under a permit or licence.
- No person shall-(a)except under a permit granted in this behalf, hunt or shoot; or(b)except under a licence granted in this behalf net or set traps or snares; in the forests closed under clause (b) of sub-rule (1) of Rule 4.
