Section 1060(c) in Police Regulations, Bengal , 1943
(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.
