Section 26 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
26. Confiscation of trophy.
- The Chief Wild Life Warden may, in the event of breach of any of the provision of the Act or these rules, for good and sufficient reasons to be recorded in writing, confiscate the trophy or trophies obtained under the permit in addition to the penalty that may be imposed by the competent authority in consideration of the merits of each case.
