Section 15 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
15. Granting of licence.
(1)On receipt of an application for a licence under this Chapter, the issuing officer may, after such inquiry as he may deem fit, grant or reject the application.(2)Where an application is rejected, the licence fee shall be refunded expeditiously to the applicant.(3)Where the issuing officer decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury receipt challans showing the payment of deposit and royalty, if any, as specified in Rule 14 and Rule 15.(4)On receipt of the treasury receipt challans showing the payment of deposit and royalty, if any, the issuing officer shall grant the licence applied for in the appropriate form specified in sub-rule (5).(5)(a)A special game hunting licence shall be granted in Form No. 3.(b)A big game hunting licence shall be granted in Form No. 4.(c)A small game hunting licence shall be granted in Form No. 5.(d)A wild animal trapping licence shall be granted in Form No. 6.
