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State of Madhya Pradesh - Section

Section 19 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

19. Fees for permit and royalty.

(1)The fee payable in respect of a permit shall-
(a)in the case of a 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)In addition to the fee for a permit royalty at the following rates shall also be charged for animals actually shot or killed :-
[Kind of Animals] [Substituted by Notification No. 1445-73531-X(II)-68, dated 7-2-1968.] Rates per head
Resident of India Non-resident of India
(1) (2) (3)
    Rs. Rs.
1. Wild Buffalo 600 1,500
2. Barasingha 500 1,000
3. Bison 350 1,000
4. Black Buck 350 1,000
5. Tiger 50 1,000
6. Sambhar 30 200
7. Cheetal 25 200
8. Panther 25 500
9. Bear 15 100
10. Other deer 10 50
11. Blue Bull 25 200
12. Pig Nil Nil
Explanation. - For the purposes of this rule a 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.