- Any person who does any act in contravention of a notification issued under Section 2 of this Regulation, and any holder of a licence under the said section who does any act in contravention of a restriction or condition imposed by such licence;shall be punished, for a first offence, with a fine exceeding one hundred rupees, for each subsequent offence with imprisonment of either description for a term which may extend to three months, or with a fine not exceeding five hundred rupees, or with both ;and the Magistrate by whom he is convicted may further order that all animals or carcasses of animals and all wood, wax, ivory, India-rubber or other jungle-products found in his possession and all animals, ropes, nets, guns ammunition and other things used by him in the commission of such offence, shall be confiscated.
