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NCT Delhi - Section

Section 16 in The Delhi Public Gambling Act, 1955

16. Portion of fine may be paid to informer

The Magistrate trying the case may direct any portion of any fine which shall be levied under section 3 or section 4 or section 15 of this Act, or any part of the moneys or proceeds of articles seized and ordered to be forefeited under this Act, to be paid to an informer.