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State of Madhya Pradesh - Section

Section 15 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

15. Number of sportsmen and particulars of permits.

- The number of sportsmen allowed to hunt and shoot on any one permit shall be limited to four. Every permit shall specify the names and full addresses and arms and game licence, number of the sportsmen authorised to shoot under it and may limit the numbers of the retainers and of dogs and other animals which may be taken into the forests.