Section 20 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
20. Application for reservation of shooting blocks.
(1)An application for reservation of a shooting block shall reach the office of the Chief Wild Life Warden not earlier than ninety days and not later than thirty days before the first day of the month for which reservation of the shooting block is required :Provided that :-(a)in the case of a resident of the district such application may be made 15 days before such date; and(b)a permit or license for a short period not exceeding ten days may be granted as soon as such application is made :Provided further that in the case of a foreign tourist an application for a permit or licence may be made six months before the date from which it is desired to make use of it.(2)Shooting blocks may be reserved for a period of not more than 2 months preceding the date of beginning of the actual shooting permit for foreign tourist only on payment of Rs. 100 per mensem.(3)No applicant shall apply for a reservation of a shooting block unless he possesses a valid hunting licence issued under this Chapter.(4)Each application shall be accompanied by particulars of the hunting licence possessed by the applicant.
