Section 309 in Rules under the United Provinces Excise Act, 1910
309. Rewards to whom to be granted.
- The Collector is authorised to grant a reward to any person who has in any way contributed to the prevention of crime, the detection of an offence or the arrest or conviction of an offender under the Excise Act Rewards should not be granted in petty cases, such as minor irregularities and breaches of licence conditions.
