Section 22 in The Bihar Saw Mills (Regulation) Act, 1990
22. Rewards.
- The court or the Licensing Officer as the case may be, may by order permit giving of reward in the shape of an amount which is not more than one-fourth of the amount of fine and/or of the value of the property forfeited and/or confiscated to such person or persons whose information has indisputably led to the detection of the contravention of any of the provisions of this Act or Rules made thereunder.
