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Bengal Presidency - Section

Section 1056 in Police Regulations, Bengal , 1943

1056. Rewards offered by private persons. [§ 12, Act V, 1861].

- The Inspector-General, Deputy Inspectors-General and Superintendents are competent to sanction the acceptance by police officers of rewards in kind offered by private persons or corporate bodies for the detection of crime or for other good work provided that the value in each case does not exceed Rs. 500, Rs. 250 and Rs. 150, respectively (see also regulations 1057 and 1058).