Section 9 in The Meghalaya Prevention Of Gambling Act, 1970
9. Destruction of instruments of gaming and payment of reward to informers.
(1)One the conviction of any person for keeping or using any common gaming house, or being present there for her purpose of gaming, the convicting magistrate may order all the instruments of gaming found therein to he destroyed, and may also order all or any of the securities for money and other articles seized, not being instruments of gaming to be sold and converted into money, and the proceeds thereof with all monies seized therein to be forfeited; or , in his discretion , may order any part thereof to be returned to the persons appearing to have been severally entitled thereto.(2)The magistrate may also order that a portion not exceeding one-fourth of any fine levied under section 3 or section 4 or section 5 or any portion of the monies or proceeds of articles seized and ordered to be forfeited under this section shall be paid as a reward to any person whose information and assistance have contributed to the detection of the offence and seizure of the monies and articles aforesaid.
