Section 36 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
36. General conditions governing the issue of a permit.
(1)A permit issued under this Chapter shall specify all or any of the following particulars, namely :-(a)purpose of entry;(b)duration of visit;(c)areas permitted to be visited or used;(d)places where camping is permitted;(e)engagement of guides;(f)any other condition that may be deemed necessary will be in Form No. 24.(2)A permit issued under this Chapter shall not entitle any person to a free accommodation in any Government building situated in a sanctuary' or National Park.(3)(a)Any member of the Forest Department or an officer appointed under sub-section (1) of Section 4 may require any person to stop within the limit of the sanctuary or National Park as the case may be, or at the entrance gate for purposes of checking and may demand the permit granted under this Chapter to be produced for inspection.(b)Every person so required to stop under clause (a) shall stop when called upon to do so and shall produce the permit for inspection.
