152. Rewards permissible where prosecution takes place.
- In cases of prosecution for offences against the Excise and Opium Acts, whether ending in conviction or not, the Deputy Commissioner, Deputy Commissioner of Excise for cases detected by Special Excise staff or Excise Commissioner may grant rewards to persons instrumental in the detection of the offence.Extent to which reward may be granted by the Deputy Commissioner, Deputy Commissioner of Excise and Excise Commissioner. - The Deputy Commissioner of a district and the Deputy Commissioner of Excise are empowered to grant rewards up to Rs. 150 in each Excise case and Rs. 250 in each Opium case. The Excise Commissioner may similarly grant rewards upto Rs. 250 and Rs. 1,000 in Excise and Opium cases respectively. Rewards higher than this, require the sanction of the Provincial Government.
