Section 130 in The Himachal Pradesh Police Act, 2007
130. Disposal of fees and rewards.
(1)With effect from such date as the State Government may, by notification in the Official Gazette appoint, there shall be established for the purposes of this Act a fund to be called the "Himachal Pradesh Police Fund".(2)The fund shall be under the control of the State Government and there shall be credited to the fund any sums of money as may be provided by the State Government for carrying out the purpose of this Act, and the balance to the credit of the fund shall not lapse at the end of the financial year.(3)The Director-General of Police shall maintain proper accounts of the fund and other relevant records and prepare an annual statement of accounts in such manner as may be prescribed.(4)The fund shall be used for the objects and purposes connected with better policing under this Act.(5)The fund shall be administered by the Director-General of Police in accordance with regulations made under this Act.(6)Proceeds of all fines and fees paid for licenses or written permissions issued under this Act, and all sums paid for the service of processes by Police Officers and all rewards paid by private persons, forfeitures and penalties or shares thereof, which are by law payable to Police Officers as informers, shall, save in so far as any such fees or sums belong, under the provisions of any enactment if in force, to any local authority, be credited to the Consolidated Fund of the State and shall be appropriated, if the State Legislature by law so provides, to the fund in such manner as may be prescribed, for being utilized exclusively for the purpose of this Act.(7)The fund shall be audited by the Examiner, Local Audit Department, Himachal Pradesh.
