Section 44(2) in Gujarat Wild Animals and Wild Birds Protection Act, 1963
(2)Any officer, of a rank not inferior to that of an Assistant Game Warden, who, or whose subordinate, has seized any vehicle. Weapon, trap or tools under clause (c) of sub-section (1) may release the same on the execution by the own thereof of a bond for the production of the property so released. If and when to required, before the Magistrate having jurisdiction to try the offence on account of which the seizure, has been made.
