Section 12 in Bombay Wild Animals and Wild Birds Protection Act, 1951
12. Record of game hunted to be kept and submitted. -
(1)The holder of every game licence of the kind specified in [clause (a),] (b), (c) [, (e) or (g)] of sub-section (2) of section 11, shall keep a record containing such particulars as may be prescribed of all game killed or captured by him during the currency of his licence.(2)When any game is killed or captured by the holder of [a Big Game Licence, Special Big Game Licence of Block Licence, he shall within three days] of the killing or capture of the game or before leaving the [State of Maharashtra], whichever is earlier, intimate in writing to the Wild Life Preservation Officer or to any other Officer authorised by the State Government in this behalf, the prescribed particulars of [the Big Game or Special Big Game] killed or captured by him.(3)Not later than fifteen days after the expiry of his licence, the holder shall surrender his licence to the Wild Life Preservation Officer or the authorized Officer and shall sign a declaration in the prescribed form certifying the accuracy of the record of the game killed or captured by him.
