Section 46(2) in Gujarat Wild Animals and Wild Birds Protection Act, 1963
(2)On the payment of, or on acceptance of an undertaking in writing to pay, such sum of money, or such named value, or both as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released and no further proceedings shall be taken against such person or property.
