Section 42(1) in Gujarat Irrigation and Drainage Act, 2013
(1)Whenever any person is fined for an offence under this Act, the Court which imposes such fine, or which confirms in appeal or revision a penalty of such fine, or a sentence of which such fine forms part, may direct that the whole or any part of such fine may be paid by way of award to any person who famished information leading to the detection of such offence or to the conviction of the offender.
