Section 43(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(1)Every person desiring :-(a)to commence or carry on the business to :-(i)a manufacturer of or dealer in any animal article; or(ii)a taxidermist; or(iii)a dealer in trophy or uncured trophy; or(iv)a dealer in captive animals; or(v)a dealer in meat; or(b)to cook or serve meat in any eating house, shall make an application in Form No. 14 to the Wild Life Warden or the authorised officer for the grant of a licence.
