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State of Madhya Pradesh - Section
Section 12 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
12. Fee.
- An application for a licence of the category specified in column (1) of the Table below shall be accompanied by a treasury challan showing that the fee according to the scale specified in the corresponding entry in column (2) of the said Table had been paid.| Name of licence | Fee in Rs. for yearly licence | Area covered by the licence. |
| (1) | (2) | (3) |
| A. Special game hunting licence | 100 | One district. |
| B. Big game hunting licence | 50 | Whole State. |
| C. Small game hunting licence | 20 | Whole State. |