Section 9(2) in The Meghalaya Prevention Of Gambling Act, 1970
(2)The magistrate may also order that a portion not exceeding one-fourth of any fine levied under section 3 or section 4 or section 5 or any portion of the monies or proceeds of articles seized and ordered to be forfeited under this section shall be paid as a reward to any person whose information and assistance have contributed to the detection of the offence and seizure of the monies and articles aforesaid.
