Section 39 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
39. Registration of persons holding fire arms.
(1)Within three months from the declaration of an area as a sanctuary or National park, or in the case of a Sanctuary or National Park existing at the commencement of these rules within three months of such commencement, every person residing within ten kilometers of such sanctuary or National park and holding licence granted under the Arms Act, 1959 (Central Act No. 54 of 1959), or exempted from the provisions of that Act and possessing arms, shall apply in Form No. 9 to the officer-in-charge of the sanctuary or National park for the registration of his name.(2)The application under sub-rule (1) shall be accompanied by a treasury receipt or Bank challan showing that a fee of 5.00 rupees has been paid by the applicant.(3)(a)On receipt of an application under sub-rule (1), the officer-in-charge of the sanctuary or National park shall, alter making such inquiry as he may deem fit, register the name and other particulars of the applicant in Form No. 10.(b)A separate page in the register shall be allotted to each licensee.(4)Where a licensee commits any offence under the Act or the rules made thereunder, the officer-in-charge of the sanctuary or National park shall make an entry to that effect in the register and where the registering officer is satisfied that the licensee has committed the said offence on occasions more than one he may take such steps as he considers necessary to move the authority concerned for cancelling the licence under the Arms Act, 1959 (54 of 1959).(5)Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the officer-in-charge of the sanctuary or National park, within a period of fifteen days of such transfer.(6)Where the licensee shifts his residence to another place within the said ten kilometers or shifts his residence beyond the said distance, he shall within a fortnight of shifting to the new residence, intimate the new' address to the officer-in-charge of the sanctuary or National park.(7)Where the licensee dies, his successor or legal representative shall intimate the fact to the officer-in-charge of the sanctuary or National park.
