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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(10) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(10)Filming/Photography. - (a) Permission for filming/photography shall be given by the Field Director/Conservator of Forests. These rates shall be applicable only if permission is asked for filming/photography beyond the lime and away from the routes for ordinary tourists.This fee shall be payable in advance for the entire period of filming/photography.
Category Indian Educational/ Research Institutes Others
(1) (2) (3)
Filming (including Still Photography Rs. 15,000 per day Rs. 40,000 per person/day
Still Photography Rs. 5,000 per day Rs. 15,000 per person/day
(b)Security Deposit. - Besides the above fee, a security deposit of Rs. 1,00,000/- (1 lakh) or Rs. 10,000/- (Ten Thousand) per day for the estimated period of filming, whichever is less, shall have to be deposited in full, prior to filming. For still photography the Security Deposit shall Rs. 20,000/- (Twenty Thousand) or Rs. 5,000/- (Five Thousand) per day, whichever is less. The terms and conditions governing the security deposit will be determined by the concerned Field Director/Conservator of Forests.
(c)Compensation. - In case of any violation of the terms and conditions by the bearer of the Filming/Photography permit or by his assistant/helper or servant, a fine upto Rs. 10,000/- (Ten Thousand) can be levied by an officer not below the rank of Deputy Director/Divisional Forest Officer for every violation.
The fine will not be levied before the party has been given an opportunity to be heard. The fine can be recovered from the Security Deposit in the event of the party not paying the fine within the stipulated time-limit.
(d)Permission for photography/filming in a National Park or Sanctuary shall ordinarily be given only for recording the natural beauty, wildlife or natural history of the area. However, the Government may permit such work for any other reason under special circumstances, provided it docs not adversely impact the ecology or wildlife of the area. Such permission shall be charged at special rates, which shall in no case be less than ten times the rate prescribed under sub-rule (9) (b) and (10) (a) above, as the case may be.