[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 15 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
15. Reward to be paid to officers and informers.
| (i) | On first 10 Kg. of opium | up to Rs. 40 per Kg |
| (ii) | On next 30 Kg. of opium | up to Rs. 30 per Kg |
| (iii) | On excess of 40 Kg. of opium | up to Rs. 20 per Kg |
| (i) | On first 20 Kg. of opium | Non-information cases up to Rs. 40 per Kg. | Information cases up to Rs. 30 per Kg. |
| (ii) | On excess of 20 Kgs. of opium | Up to Rs. 30 per Kg. | Up to Rs. 20 per Kg. |
| (i) | District Excise Officer | Up to Rs. 100 in each case. |
| (ii) | Collectors | Up to Rs. 500 in each case. |
| (iii) | Divisional Assistant Commissioner of Excise | Up to Rs. 300 in each case. |
| (iv) | Divisional Deputy Commissioner of Excise | Up to Rs. 500 in each case. |
| (v) | Excise Commissioner | Up to Rs. 2000 in each case. |
| (vi) | The State Government | Above Rs. 2000 in each case. |