Section 316 in Rules under the United Provinces Excise Act, 1910
316. Guiding principles in granting special rewards.
- No hard and fast rule is laid down as regards the number of Annual Special Rewards that may be sanctioned and the amount they carry; these shall be in accordance with such instructions as the Excise Commissioner, may, from time to time, consider necessary, in the public interest. In keeping however, with the recognized principle that excellence of reputation for honesty of the public servants in a democratic set-up is the sine quo non of its progressiveness, the emphasis in judging the eligibility of claim for Annual Special Rewards particularly the higher special rewards for all-round good work in the State, shall be the claimant's positive reputation for honesty. The basis of the claim shall be adjudged, besides reputation, on the comparative total revenue (consisting of duty and licence fee) secured during the year by the claimant and his detection work (against licensees and the public, both) and its quality.
