Section 311 in Rules under the United Provinces Excise Act, 1910
311. Conviction not necessary for grant of rewards.
- The grant of rewards is not restricted to cases in which convictions have been obtained. The decision of an appellate court need not be awaited before paying a reward, unless the Collector has reason to believe that the case is false. Separate rewards need not be given in every case a lump sum may be given for a group of detections in one village or one neighbourhood. It is essential that rewards should be promptly paid.
