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Bengal Presidency - Section

Section 1053 in Police Regulations, Bengal , 1943

1053. Grant of rewards when previously offered. [§ 12, Act V, 1861].

(a)The officers mentioned below are empowered to offer rewards for the apprehension of offenders and for intelligence leading to the discovery of crime up to the amount noted against each in any one case:-
    Rs.
Inspector-General .......... 500
Commissioners of Divisions .......... 500
Deputy Inspectors-General .......... 250
District Magistrates .......... 250
Superintendents .......... 150
(b)In offering rewards for information leading to the discovery of crime, police officers are advised to place a limit on the time for which the offer of the reward will hold good in the first place and also ordinarily to lay down the condition that the reward will be paid for the information leading to the discovery and conviction of the offender. This will leave it open to the officer offering the reward to pay a portion only if the offender is discovered, but not brought to justice. Rewards which have been previously offered may be granted to any person, whether a member of the police force or not, who has earned it, provided that a reward may not be granted to a police officer whose ordinary duty it may have been to perform the act for which the reward was offered. Under Fundamental Rule 48(b), any servant of the Crown is eligible to receive such rewards.