Section 17 in The Tamil Nadu Cattle-Disease Act, 1866
17. Fees and fines to be credited to the revenues of the State.
- All fines levied under this Act shall be credited to [the revenues of the State] [The words 'the revenues of the Province' were substituted for the words 'the cattle-pound fund established under the provisions of Act III of 1857, which fund shall be available for payment of all expenses incurred under the provisions of this Act' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Province' by the Adaptation Order of1950. Now the consolidated fund of the State.]:Reward to informer. - Provided that it shall be lawful for the officer inflicting a fine under this Act to direct any portion thereof, not exceeding one-half, to be paid to the informer.
