Section 38 in Bombay Wild Animals and Wild Birds Protection Act, 1951
38. Government trophies. -
Any game found dead or killed without a licence in defence of life or property or by mistake or any game or trophy in respect of which a breach of the provisions of this Act has been committed, shall be a Government trophy and the property of the State Government.[Explanation. - In this section, "game" includes the female and the young of any animal or bird specified in Schedule II, III or IV.]
