Section 108(1) in The Goa, Daman and Diu (Excise Duty) Rules, 1964
(1)In any case in which a penalty or confiscation has been adjudged under the Act, a reward not exceeding half of the sale proceeds of the liquor and other articles confiscated plus the amount of the fine imposed, if any, shall be granted in such proportions as the Commissioner may think fit to any person or persons who may have contributed to the conviction of the offender or to the confiscation of the property so seized:Provided always that aggregate amount of the reward thus granted in each case by the Commissioner shall not exceed [Rs. 500/-] [Substituted by Notification No. Fin.(Rev.)/20-3/part/525/67 dated, published in Government Gazette Series I, No. 8 dated 25-5-1967.].Reward exceeding [Rs. 500/-] [Substituted by Notification No. Fin.(Rev.)/20-3/part/525/67 dated, published in Government Gazette Series I, No. 8 dated 25-5-1967.] will be granted by the Government.
