Section 14(4) in The Punjab Wild Life Preservation Act, 1959
(4)On conviction of a person for any offence under this Act the convicting Magistrate may, in addition to any other penalty imposed, order any net, trap or snare used in the commission of such offence to be destroyed or to be sold and proceeds thereof forfeited to the State Government, and direct that the whole or any portion of any wild bird or wild animal killed or captured by such person and all weapons, implements and grey hounds used in aid and for purpose of aiding the commission of such offence shall be confiscated to the State Government.
