Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34(15)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(15)(c) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(c)The officer in-charge of a protected area shall have the powers to impose special rates at double the ordinary rate, for any sensitive or premium areas/routes/activities, through a written order, in order lo regulate the impact on wildlife and environment resulting from the tourist traffic after giving at least two month notice, in consultation with the Chief Wild Life Warden.