Section 12(2) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(2)When any game is killed or captured by the holder of [a Big Game Licence, Special Big Game Licence of Block Licence, he shall within three days] of the killing or capture of the game or before leaving the [State of Maharashtra], whichever is earlier, intimate in writing to the Wild Life Preservation Officer or to any other Officer authorised by the State Government in this behalf, the prescribed particulars of [the Big Game or Special Big Game] killed or captured by him.
