Section 17(4) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(4)(a)The trapping of Wild animals specified in Schedule II and Schedule III shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of sub-section (1) of Section 11 or of Section 12.(b)A holder of the Wild animal trapping licence, unless specifically permitted so to do, shall not trap such animal in shooting blocks referred to Rule 19 and the Government forests.
