[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 23 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
23. Deposit and Royalty.
- Where the Chief Wild Life Warden decides to reserve the shooting block applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury challan showing the payment in Revenue deposit of deposit and royalty of the animals allowed to be shot if any as specified in this rule.| (1) Deposit. - | Rs. |
| For hunting `Special game' | *(1) 500 *(2) 1000 |
| For hunting `Big game' | *(1) 2(H) *(2) 1000 |
| For hunting `Small game' | *(1) 100 *(2) 200 |
| For trapping `Wild animals' | *(1) 100 *(2) 200 |
| *(1) Residents of India. | |
| *(2) Non-Resident of India. | |
| (2) Royalty :- |
| S.No. | Name of the animal | Rate in Rs. per animal | |
| Residents of India | Non-residents of India | ||
| (1) | (2) | (3) | (4) |
| 1 | Bison | 1000 | 2000 |
| 2 | Sambhar | 100 | 500 |
| 3 | Cheelal | 50 | 250 |
| 4 | Panther | 500 | 2000 |
| 5 | Sloth Bear | 50 | 200 |
| 6 | Hyaena | 10 | 50 |
| 7 | Blue Bull | 50 | 200 |
| 8 | Barking deer mustjac | 50 | 200 |
| 9 | Four horned antelope | 50 | 200 |
| 10 | Mouse deer | 50 | 200 |