Section 9 in Nilgiris Game and Fish Preservation Act, 1879
9. Appropriation of fees, fines, etc.
- All fees, fines and forfeitures realized under this Act shall be paid into the public treasury.Award to informer. - But it shall be competent to the convicting Magistrate to award such portion of the fine or of the proceeds of the forfeiture as he may think fit, not exceeding one-half the amount of full fine authorized to be imposed by this Act in any case under this Act, to the person or persons on whose information the conviction is obtained.
