11A. [ Payment of portion of fine to informants and Police officers. [Substituted for the original section by section 3 of the Madras City Police and Gaming (Amendment) Act, 1950 (Madras Act XXXV of 1950).]
(1)The [Judicial Magistrate] may direct any portion not exceeding one-half, of any fine which shall be levied under sections 4,8 or 9, and of the moneys informants or proceed of articles seized and ordered to be forfeited under section 10, 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.(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.(3)The amount aforesaid shall not be sent to the District Superintendent of Police until the expiry of three months from the date of the direction under sub-section (1), or if an appeal is presented within that period, until the appeal has been disposed of.]
