(a)All rewards sanctioned in a month shall be drawn together in one bill.(b)When larger rewards than the Superintendent can sanction are paid, the number and date of the authority sanctioning such rewards or the paragraph of the Police Gazette in which they are notified shall be cited in the bill.(c)When it is considered undesirable to reveal the name of an informer to whom a reward has been paid, a certificate in the handwriting of the Superintendent to the effect that the reward has been duly paid to a person whose incognito it is necessary to preserve, shall be submitted to the Accountant-General in support of the payment in lieu of the payee's receipt ordinarily required.
