Section 191 in Rules under the United Provinces Excise Act, 1910
191. Allotment of rewards.
- An allotment is made to each district officer by the Excise Commissioner for the grant of rewards for detection and successful prosecution of cases under the Excise and Opium Laws. The head to which rewards, both for excise and opium cases, are debitable is "8-Provincial Excise (Transferred)-District Executive Establishment-Allowances and Honoraria-Re wards".Expenditure under this head is to be restricted to cases under the Excise, Dangerous Drugs and Opium Acts. Rewards in cases under the Opium Smoking Act may be paid out of the fines realised under orders of the Magistrate trying the case.
