Section 39(3) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(3)(a)On receipt of an application under sub-rule (1), the officer-in-charge of the sanctuary or National park shall, alter making such inquiry as he may deem fit, register the name and other particulars of the applicant in Form No. 10.(b)A separate page in the register shall be allotted to each licensee.
