10. Instruments of gaming may be ordered to be destroyed on conviction.
- On conviction of any person for keeping a instruments common gaming-house or being present therein for purpose of gaming, all the instruments of gaming ordered to found therein may be destroyed by the order of the [Judicial Magistrate] [Substituted for the word 'Magistrate' by section 5 of the Tamil Nadu Gaming (Amendment) Act, 1975.], and such Magistrate may order all or any of the other articles seized, or the proceeds thereof, to be forfeited.
