Rules for the Grant of Rewards to forest Subordinates for Service Rendered towards Capture of Elephants

TAMILNADU
India

Rules for the Grant of Rewards to forest Subordinates for Service Rendered towards Capture of Elephants

Rule RULES-FOR-THE-GRANT-OF-REWARDS-TO-FOREST-SUBORDINATES-FOR-SERVICE-RENDERED-TOWARDS-CAPTURE-OF-ELEPHANTS of 1895

Published on 5 December 1895
Commenced on 5 December 1895
[This is the version of this document from 5 December 1895.]
[Note: The original publication document is not available and this content could not be verified.]

Rules for the Grant of Rewards to forest Subordinates for Service Rendered towards Capture of ElephantsPublished vide Notification No. G. O. No. 796, Revenue, dated 5th December 1895 and G. O. No. 2967, Revenue, dated 4th December 1907, G. O. Ms. No. 1663, Development, dated 7th April 1953

1.

The Conservators of Forest may sanction rewards to forest subordinates for services rendered towards the capture of elephants not exceeding Rs. 300 for each elephant. The scale of rewards should be fixed as under:

	Rs.
Capture under 4' 6" in height	120
From 4'6" to 5'0" height	150
From 5'1" to 5'6" height	180
From 57" to 6'0" height	210
From 6'1" to 6'6" height	240
From 67" to 7'0" height	270
Over 7'0"	300

2.

The District Forest Officer should submit proposals for the disbursement of rewards to the Conservator immediately after capture but 50 per cent of the amounts proposed may be disbursed in anticipation of such sanction, the remainder being withheld for six months, or until the animals are sold, as the case may be, provided that, in the former case, the elephants are then found to be properly trained and in good health.

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