Section 14 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
14. Fines to be paid into public treasury.
- All fines paid or levied under this Act shall be paid into the public treasury:Provided that the Magistrate trying any case under this Act may, [after reasons to be recorded in writing] [Inserted by section 8 of the Tamil Nadu Coffee-stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).], grant the whole or any portion of any fine levied therein as rewards to persons furnishing such information as may have led to the conviction of offenders under this Act.
