Section 2(i) in The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1978
(i)in sub-section (1), for the brackets, figure and words "(1) when a court imposes a sentence of fine or a sentence (including a sentence of death) of which fine forms a part, the court may, when passing judgement, order the whole or any part of the fine recovered to be applied", the brackets, figure and words "(1) when a Court imposes a sentence of fine or a sentence (including a sentence of death) of which fine forms a part, the Court may and where a person against whom an offence is committed belongs to Scheduled Castes or Scheduled Tribes as defined in clauses (24) and (25) of Article 366 of the Constitution except when both the accused person and the person against whom an offence is committed belong either to such castes or tribes, the court shall, when passing judgement, order the whole or any part of the fine recovered to be applied" shall be substituted; and
