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State of Maharashtra - Section

Section 27A in The Maharashtra Opium Smoking Act

27A. Payment of rewards from fine.

The Court trying any case for an offence under this Act may direct any portion, not exceeding one fourth, of any fine which may be levied there under to be sent, in Greater Bombay to the Commissioner of Police, and elsewhere to the District Superintendent of Police, for distribution as reward in such manner as he may think proper, among the persons, not being Police Officers, who may have given assistance in the detection or investigation of the offence.