Section 16 in The Prevention of Corruption Act, 1988
16. Matters to be taken into consideration for fixing fine.
- Where a sentence of fine is imposed under [section 7 or section 8 or section 9 or section 10 or section 11 or sub-section (2) of section 13 or section 14 or section 15] [Substituted 'sub-section (2) of section 13 or section 14' by Act No. 16 of 2018, dated 26.7.2018.], the Court in fixing the amount of the fine shall take into consideration the amount or the value of the property, if any, which the accused person has obtained by committing the offence or where the conviction is for an offence referred to in [clause (b)] [Substituted 'clause (e)' by Act No. 16 of 2018, dated 26.7.2018.] of sub-section (1) of section 13, the pecuniary resources or property referred to in that clause for which the accused person is unable to account satisfactorily.
