Section 18(d) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
(d)conceals information or fails to report illegal hunting of wild animals or illegal possession of animal articles or trophies of wild animals mentioned in Schedule-I of the Wild Life Protection Act, 1972 (53 of 1972), shall be punished with imprisonment of either description which shall not be less than one year but which may extend to three years and shall also be liable to fine:
