Section 19A(1) in Tamil Nadu Pawn Brokers Act, 1943
(1)When imposing a sentence of fine for an offence under section 16-A, the Court may, when passing judgment, order the whole or any part of the fine recovered to be applied -(a)in defraying the expenses properly incurred in the prosecution;(b)in the payment to any person of compensation for any loss or injury caused by the offence;(c)in replacing or, as the case may be, restoring to the previous state, the property which has been pledged.
