Section 28 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
28. Refund of fee paid.
- A refund of the fee paid for a permit or licence may be sanctioned by the Wild Life Warden if the permit holder or licensee is prohibited by an order of the Wild Life Warden from shooting or capturing game in the block on account of an outbreak of fire of the execution of special works therein or the reservation thereof for any high personage or other like cause, where the permit-holder or licensee applies for the cancellation of his permit or licence, half the fees, prescribed under Rule 21 and paid shall be refunded to him and the other half shall lapse to Government. No refund shall be admissible in any other case or circumstances.
