Section 19(2) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(2)[ Where shooting blocks exist at the commencement of these rules, or where shooting blocks have been determined under sub-rule (1), the Chief Wild Life Warden shall determine in October every year-] [Substituted by Notification No. 291-4151-X-2-74, dated 24-1-1975.](a)which of' the shooting blocks are to be thrown open for hunting, shooting, fishing, netting, or setting trapes or snares;(b)the number of animals or different species mentioned in Schedules II, 111 and IV which could be hunted in a shooting block referred to in clause (a);(c)number of animals to be permitted to be shot on a permit of 15 days, one month and over one month.
