Section 11A(4) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(4)[ Notwithstanding anything contained in section 12 the Director Fish Preservation may grant rewards to persons giving bona-fide information relating to commission of an offence which has been compounded under this section : provided that the amount of reward so granted shall not exceed the amount realized by way of composition.] [Sub-section (4) inserted by Act IX of 1959.]
