Section 16 in Rajasthan Public Gambling Ordinance, 1949
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 and 4 of this Ordinance, or any part of the moneys or proceeds of articles seized and ordered to be forfeited under this Ordinance, to be paid to an informer.
