Section 21 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
21. Rewards.
- The Court or the licensing officer, as the case may be, may by order permit giving of reward in the shape of an amount which is not more than one-fourth of the amount of fine and/or of the value of the property forfeited and/or confiscated, to such person or persons whose information has indisputably led to the detection of the contravention of any of provisions of this Act or rules made thereunder.
