Section 29(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(1)On the expiry of the period specified in the permit and on receipt of the return in Form No. 7 from the licensee, the issuing officer shall, after satisfying himself that the holder of the permit had not committed any breach of the conditions of the permit and has paid the royalty for the animals killed, refund expeditiously the deposit.
