Section 10 in Rajasthan Wild Animals and Birds Protection Act, 1951
10. Confiscation.
- When, any person is convicted of an offence punishable under Section 8 or Section 9, the convicting Magistrate may, without prejudice to the provisions of those sections also direct that any wild animals or wild bird or the flesh, plumage, hair, skin or any other part thereof, in respect of which such offence has been committed, and any net, trap, snare or other article used in the commission thereof shall be forfeited to the [State Government]. [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 13.8.1957)]
