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State of Uttar Pradesh - Section

Section 82 in The U.P. Narcotic Drugs Rules, 1986

82. Reward.

- Money received from fines and proceeds of the confiscated articles recovered on the conviction of the accused under the Act, shall be first deposited in the proper departmental receipt Head and rewards may be paid to the officers or persons who have contributed to the detection and conviction of the accused from the proper departmental expenditure head as per financial rule.