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Bengal Presidency - Section

Section 1059 in Police Regulations, Bengal , 1943

1059. Rewards under Opium, Excise and other Acts.

- Rewards can be granted for successful detection of cases under certain sections of the following special Acts:-
(i)The Opium Act, 1878 (I of 1878) - Debitable to Excise budget.
(ii)The Bengal Excise Act, 1909 (Bengal Act V of 1909) - Debitable to Excise budget.
(iii)The Indian Arms Act, 1878 (XI of 1878) - Debitable to Law and Justice-Courts of Law budget.
(iv)The Bengal Public Gambling Act, 1867 (Bengal Act II of 1867) - Debitable to Police budget.
(v)The Indian Explosives Act, 1884 (IV of 1884) and the Explosive Substances Act, 1908 (VI of 1908) - Debitable to Police budget.
(vi)The Bengal Births and Deaths Registration Act, 1873 (Bengal Act IV of 1873) - Debitable to Police budget.
It is the duty of the Court officer, when the circumstances are appropriate, to bring the rules connected with the distribution of rewards to the notice of the convicting Magistrate and to apply for the authorized rewards on behalf of the police officers concerned.