All moneys realised as fees for licences or written permission issued under this Act, and all sums paid for the service or processes by Police Officers, or all rewards, forfeitures and penalties or shares thereof which are payable to any Police Officer giving information or for detecting crimes, shall, save in so far as any portion of such sums is, by any law for the time being in force, payable to the Hyderabad Municipality, be credited to the Government :Provided that with the sanction of the Government or under the rules made by the Government in this behalf, the whole or any portion of such rewards, penalties or forfeitures may, for special services, be paid to a Police Officer or be divided amongst two or more Police Officers.
