10. Destruction of instruments and records of betting and forfeiture of money, etc.
- On conviction of any person for an offence under the provisions of this Act, the convicting Magistrate shall order all the instruments and records of betting found the therein to be destroyed and shall order all and any of the securities for money and other article seized, not being instruments or records of betting to be sold and converted into money and the proceeds thereof and all money seized therein to be forfeited.
