- Rewards should be granted liberally, but only after careful examination of each case. In granting rewards discretion should be exercised in each case, and sanction should be given or applied for, not as mere matter of form, nor only in important cases in which it is necessary to encourage and reward the persons instrumental in detection. In the case of petty offence, e.g., sale of small quantities of fermented tar or manufacture of a small quantity of pachwai, rewards should be sparingly granted, and when granted should be only of nominal amount. This will render possible the grant of larger rewards in cases which are really important. It will depend entirely on the discretion of the Deputy Commissioner or the Excise Commissioner to decide in what cases rewards should or should not be granted. The mere recording of statements of witness or sending up an accused for trial are no more than the ordinary routine duties of an officer and do not entitle him to a reward.
