Section 47 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
47. When Court to take cognizance of offence.- No Court shall take cognizance of any offence against this Act-
(1)except on the complaint or report of the Wild Life Preservation Officer or may officer authorized by him or of any Forest or Police Officer or of any mother officer authorized by the State Government in this behalf; and(2)unless the prosecution is instituted within six months from the date on which the offence is alleged to have been committed.
