Section 43 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
43. Unlawful possession of and dealing in, Government trophies.- (1) No person shall without the permission of any of the Officers referred to in section 42, keep in his possession any Government trophy or without the permission of the Wild Life Preservation Officer or any other Officer authorized by the State Government in this behalf transfer, by gift, sale or otherwise, any Government trophy to any person.
(2)In any prosecution for contravention of the provisions of sub-section (1), it shall, until the contrary is proved and the burden of proving which shall lie on the accused, be presumed that the person in whose possession the Government trophy was found was in unlawful possession thereof.Chapter-VI - Prevention and Detection of Offences and Penalties
