(1)Whoever does any act in contravention of any of the provisions of this Act, or of any rules made thereunder, shall be punishable with imprisonment for a term which may extend to one month, or fine which may extend to five hundred rupees or both.(2)Any animal or part thereof in respect of which an offence has been committed under this Act, and any weapon or trap used in committing any such offence, shall be liable to confiscation. Such confiscation may be in addition to any other punishment prescribed for such offence.
