Section 21 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
21. Fee.
(1)The fee payable in respect of permit shall :-(a)in the case of resident of India, be Rs. 2 per day subject to a minimum of Rs. 20 and a maximum of Rs. 50 per mensem; and(b)in the case of a non-resident of India or of a party including such persons be Rs. 350 per mensem and for a period shorter than a month be Rs. 20 per day subject to a minimum of Rs. 200.(2)An application for the reservation of the shooting block shall be accompanied by a Treasury Challan showing that the fee as prescribed in sub-rule (1) above had been paid under Revenue Deposit.
