(2)Where a direction is made under sub-section (1), the [Judicial Magistrate] [Substituted for the word 'Magistrate' by section 5 of the Tamil Nadu Gaming (Amendment) Act, 1975.] concerned shall send the amount to be paid under that sub-section, to the District Superintendent of Police, who shall distribute it among such of the informants and Police officers aforesaid as may be chosen by him and in such proportions as he thinks fit.
