Section 17 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
17. General conditions governing grant of licence.
(1)The small game hunting licence shall specify the maximum number of each species that could be hunted in the course of a day.(2)The Wild animal trapping licence shall specify the method that would be permitted for the capture of the Wild animal specified therein, and the number and condition under which the Wild animal could be trapped, and shall be subject to the restriction imposed by Section 17.(3)A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom.(4)(a)The trapping of Wild animals specified in Schedule II and Schedule III shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of sub-section (1) of Section 11 or of Section 12.(b)A holder of the Wild animal trapping licence, unless specifically permitted so to do, shall not trap such animal in shooting blocks referred to Rule 19 and the Government forests.(5)All trophies which had been killed or captured in contravention of the conditions of the licence or these rules of the Wild Life (Protection) Act, 1972 including specimens smaller than the minimum dimensions specified, shall be deemed to be Government property under Section 39(6)While hunting or trapping any wild animal a licensee shall carry with him his licence and shall, on demand, produce for inspection such licence before any staff of the Forest Department of the State, or an officer appointed under sub-section (1) of Section 4.(7)A licence granted under this Chapter shall not be transferable.(8)A licensee under this Chapter shall maintain a record in Form No. 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the issuing officer as required by Section 10 at the close of the period of licence. Failure to do so shall not entitle the licensee for the renewal of or to the grant of a fresh licence.(9)Any licence granted under this Chapter shall not be valid during the period of closed time declared under sub-section (1) of Section 16.(10)Killing and capturing of any animals or birds with the help of dogs or any other animals or birds is prohibited except for killing dangerous wounded carnivora.(11)A licensee shall not engage or employ more than two non-licensees with him with their nets traps or other instruments.
