Section 45(3) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(3)Such cancellation of licence or permit shall be in addition to any other punishment awarded for the offence.[45A. Punishment for wrongful seizure. -Any person exercising powers under this Act who vexatiously and unnecessarily seizes the property of any person on the pretence of seizing it for the reasons mentioned in section 44 shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.][45B. Power to compound offences. -
