(1)In a case, where confiscation is ordered by the Deputy Commissioner, the Excise Commissioner shall grant in such proportion, as he thinks fit, to any excise officer, who may have contributed to the seizure of the property so confiscated, a reward equal to twenty per cent. of the proceeds of the liquor, animal or vehicle.(2)Where a sentence of imprisonment and/or fine is imposed, reward may, in the discretion of the Excise commissioner, be granted to the excise officers responsible for such conviction:Provided that the aggregate amount of the reward thus granted in any one case, shall not exceed rupees fifty thousand, if the reward is given by the Excise Commissioner.(3)In all cases where the proposed reward exceeds the amount mentioned in sub-rule (2), previous sanction of the Government shall be necessary.(4)Twenty five per cent. of the amount of reward shall be given to the informer, if any, and the remainder to the persons actually involved in the seizure of goods.(5)(a)Recommendation rolls for payment of rewards shall be submitted to the Excise Commissioner after the case has ended in conviction of the offender or the proceeds of confiscated goods have been realized and where an appeal has been preferred, after the order of sale is confirmed and where no appeal is filed, after the limitation period for filing the appeal has expired. The rolls or bills shall clearly indicate the amount realized from disposal of confiscated goods or order passed in conviction;(b)on receipt of the recommendation rolls or bills, the amount sanctioned or passed by the Excise Commissioner or the Government, as the case may be, be drawn on abstract contingent bills and forwarded to the officers concerned.(6)Class 1 and Class 2 Excise Officers shall be eligible for the reward.(7)The decision of the Excise Commissioner in the distribution of reward, if it is as a result of team work, shall be final.
