Section 20 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
20. Fee for licence and royalty.
(1)The fee payable in respect of a licence shall be Rs. 50 per mensem.(2)In addition to the fee for a licence, royalty at the rates as may be prescribed by the State Government shall also be charged.
