Section 14 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
14. Fines to be paid into public treasury
All fines paid or levied under this Act shall be paid into the public treasury:Magistrate may grant rewards to informers:-Provided that the Magistrate trying any case under this Act may for reasons to rerecorded in writing grant the whole or any portion of any fine levied therein as rewards to persons furnishing such information as may have led to the conviction of offenders under this Act.
