Section 1062(b) in Police Regulations, Bengal , 1943
(b)Rewards shall ordinarily be given for-(i)Information leading to the prevention and detection of crime.(ii)Seizure of stolen property.(iii)Arrest of offenders or absconders.(iv)Personal courage shown in resisting dacoits, or in capturing thieves or other offenders.(v)Reporting the movements of bad characters and suspicious persons.(vi)Meritorious conduct, not included in the above clauses, which the District Magistrate, with the concurrence of the Commissioner, considers deserving of rewards.
