1057. General police rewards. [§ 12, Act V, 1861].
- No police officer may accept a reward from any private person or corporate body except under the conditions noted below. If any sum of money be offered by a private person or corporate body to a police officer as a reward in recognition of the successful investigation of crime or other good work or as a stimulus to detection, the fact shall at once be brought to the notice of the Superintendent. He may accept the amount and shall credit it, if accepted, in the treasury. These rewards are known as "General Police Rewards."
