Section 1052(b) in Police Regulations, Bengal , 1943
(b)The presentation of the reward rests solely with the District Magistrate, who, if satisfied that the above conditions have been fulfilled, shall report to the Provincial Government what reward he proposes to offer and on receipt of orders, distribute it as promptly as possible after the conclusion of the legal proceedings. Superintendents shall at once bring to the notice of the District Magistrate all cases deserving of reward under this order-Bengal Government Orders Nos. 3318-19 P.D., dated the 20th September, 1915, 11434P., dated the 23rd September, 1915, 14810P., dated the 23rd December, 1915 and 3472-3476Pl, dated the 19th December, 1923.
