(a)If a person is convicted of an offence punishable under the Indian Arms Act, 1878, rewards may be granted to those officers or other persons who gave the original information which led to the conviction of the offenders and also, if there be sufficient reason, to those who actually arrested the offender or seized the property in respect of which the offence was committed.(b)District Magistrate are empowered to pay such rewards at their discretion up to a limit of Rs. 250 in each case, and up to Rs. 500 with the previous sanction of the Commissioners of Divisions. Proposals for the payment of rewards exceeding Rs. 500 shall be submitted through the Commissioners of Divisions for the sanction of the Provincial Government.(c)Rewards may not be granted by Magistrates subordinate to District Magistrates. When a subordinate Magistrate convicts an offender under the Indian Arms Act, 1878, he shall submit the records of the case to the District Magistrate, together with his recommendation as to the grant of a reward and the persons to whom it should be paid, and the District Magistrate shall pass such orders thereon as he may think fit.(d)In fixing the amount of the reward the fact of the arms and ammunition being new or old, serviceable or unserviceable, should be taken into consideration.(e)Rewards should be paid as soon as possible after the order of the Court of first instance is confirmed, or if no appeal has been preferred, after the period allowed for appeal has expired.(f)Payments for rewards will be drawn up by Magistrates in their contingent bills and charged against "Law and Justice - Courts of Law." Provision for rewards should be made under this head by Magistrates in their district budgets.(g)Exceptional cases may occur in which it is desirable to grant rewards to officers or informers in cases which do not end in conviction or in which judicial proceedings are not instituted. Rewards in such cases will be paid by the Police Department under departmental rules. The same procedure should be followed in successful prosecutions with regard to informers whose names it is not desirable to divulge.(h)The rewards should always be on a liberal scale, and this is particularly necessary in the case of weapons which are habitually used for the purpose of murder and assassination. Large rewards should, therefore, be given for information leading to the recovery of a revolver, automatic pistol or magazine pistol of similar weapon possessed without lawful authority.
