(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.
