Section 45(2) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(2)The Chief Wild Life Warden or the authorised officer may, subject to the provisions of sub-section (7) of Section 44 renew the licence in Form No. 15, Form No. 16, Form No. 17, Form No. 18 or Form No. 19 as may be appropriate and specify therein the period up to which the licence is renewed.
