Section 58C(2) in The Wild Life (Protection) Amendment Act, 2002
(2)Where any person holds such property in contravention of the provisions of sub- section (1), such property shall be liable to be forfeited to the State Government concerned in accordance with the provisions of this Chapter: Provided that no property shall be forfeited under this Chapter if such property was acquired by a person to whom this Act applies before a period of six years from the date on which he was charged for an offence relating to illegal hunting and trade of ild life and its products.
