Section 14(3) in The Andhra Pradesh Gaming Act, 1974
(3)Where a direction is made under sub-section (1) or subsection (2), the magistrate or court concerned shall send the amount to be paid under sub-section (1), or sub-section (2) as the case may be, in the area within the jurisdiction of the Commissioner of Police, Hyderabad to the said Commissioner and elsewhere to the Superintendent of Police, who shall distribute it among such of the informants aforesaid as may be chosen by him in such proportion as he thinks fit.
