Section 12 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
12. Rewards.
- Any person or persons giving such bona-fide information as shall lead to a conviction under this Act (Fisheries) shall be entitled to a reward which may at the discretion of [the Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] trying the case extend to the full amount of the fine inflicted.(2)Watchers of the Game Preservation Department and Fisheries who shall give information under para (1) supra shall not be debarred from receiving the full reward.(3)The [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] trying the case will have the power to grant the above rewards (1) and (2) supra on his authority without any reference to the Government.
