Section 39(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)Whenever any fine is imposed for an offence under this act, the court which imposes such fine or which confirms in appeal or revision a sentence of such fine, or a sentence of which such fine forms part, may direct that the whole or any part of such time may be paid by way of reward to any person who gave information leading to the detection of such offence or to the conviction of the offender.
