(1)The Magistrate may direct any portion, not exceeding one-half, on any fine which shall be levied under Section 46, Section 43 or Section 49-A and of the moneys or proceeds of articles seized and ordered to be forfeited under Section 47, to be paid to such informants and Police Officers as may have assisted in the detection of the offender.A direction under this sub-section may also be made by any Court of appeal, reference or revision.
