Section 39(4) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
(4)Where a licensee commits any offence under the Act or the rules made thereunder, the officer-in-charge of the sanctuary or National park shall make an entry to that effect in the register and where the registering officer is satisfied that the licensee has committed the said offence on occasions more than one he may take such steps as he considers necessary to move the authority concerned for cancelling the licence under the Arms Act, 1959 (54 of 1959).
