Section 12(2) in Gujarat Wild Animals and Wild Birds Protection Act, 1963
(2)When any game is killed or captured by the holder of such licence, he shall not later than fifteen days of the killing or capture of the game or before leaving the State whichever is earlier, intimate in writing to the Wild Life Preservation Officer or to any other officer authorized by the State Government in this behalf the prescribed particulars of the animal or bird killed or captured by him.
