- A Conservator of Forests or a Divisional Forest Officer of not less than seven years' service in gazetted rank empowered by the Conservator in this behalf, and in the case of reserved or protected forests handed over to the Revenue Department for management, the Collector of the district may authorise payment by way of reward, of such sum as he deems fit out of the fund recovered or the proceeds of property confiscated under the Act, to any person by whose assistance the conviction was obtained or the property liable to confiscation discovered :Provided that except in any case where the Magistrate otherwise directs, is the aggregate amount of rewards paid under this rule shall not exceed one-half the net proceeds of the fine or confiscation.[Schedules A, B] [Schedules A and B were deleted by G.N. dated 22.12.1958.]Deleted
