Section 25(6) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(6)(a)Any person who is entitled to hunt a dangerous animal who wounds such animal shall do his utmost to kill the same. For this purpose, he may enter the adjoining block if the animal has moved therein.(b)Whether a permit-holder has done his utmost or not will, when disputed shall be decided by the Chief Wild Life Warden and his decision will be final in this concern.(c)If the permit-holder fails to kill such a wounded animal, he shall forthwith inform in writing to the issuing officer and the Divisional Forest Officer of the area in which such occurrence had taken place, giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.
