Section 11 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
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).
