Section 80(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)Rewards may be granted subject to the following provisions :-(i)The Deputy Commissioner of the district may grant on his own authority rewards not exceeding two hundred rupees in any one case;(ii)The Excise Commissioner, may sanction rewards not exceeding one thousand rupees in any one case.(iii)If a reward exceeding one thousand rupees in any one case are proposed, the sanction of the State Government must be obtained through the Excise Commissioner.(iv)If a reward is proposed for any official of the status higher than a Naib-Tehsildar or Sub-Inspector of Police or Excise Inspector, the previous sanction of the Excise Commissioner shall be obtained and no reward for a Government servant exceeding in any one case, one thousand rupees shall be granted, except after consultation with the Finance Department.
