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Union of India - Section

Section 16 in The Public Gambling Act, 1867

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 sections 3 and 4 of this Act, or any part of the moneys or proceeds of articles seized and ordered to be forfeited under this Act, to be paid to an informer.