6. Confiscation of bird or animal or flesh or any part thereof.
(1)When any person is convicted of an offence punishable under this Act the convicting Magistrate may direct that any bird or animal, in respect of which such offence has been committed, or the flesh or any other part of such bird or animal shall be confiscated.(2)Such confiscation may be in addition to the punishment provided by sub-section (2) of Section 3 for such offence.
