Section 14(1) in Andhra Pradesh of Gaming Act, 1974
(1)The convicting magistrate may direct any portion, not exceeding one half, of any fine which is imposed under Section 3, Section 4 or Section 9 and of the moneys or the proceeds of articles seized and ordered to be forfeited under Section 8 or Section 12 to be paid to such informants as may have assisted in the detection of the offenders.
