Section 45 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
45. Penalties.- (1) Any person who contravenes any of the provisions of this Act or of any rules made thereunder or who commits a breach of any of the conditions of any licence or permit shall, on conviction, be punished with imprisonment which may attend to six months or with fine which any extend to Rs. 500 or with both.
(2)When any person is convicted of an offence against this Act, the Court trying the offence may order that any animal, bird, meat or trophy in respect of which, and any weapon fir trap with which, the offence has been committed shall be at the disposal of the State Government, and that any licence or permit held by such person under the provisions of this Act, be cancelled.(3)Such cancellation of licence or permit shall be in addition to any other punishment awarded for such offence.(4)Where any person is convicted of an offence against this Act and the Court trying the offence inflicts a punishment of fine, with or without imprisonment, on such person, the Court may direct any portion not exceeding one half of the amount of fine that may be recovered to be paid as a reward to any person who may have given information of the commission of such offence.
