1055. Distribution of rewards. [§ 12, Act V, 1861].
- No rewards, whether in cash or 'kind, shall be distributed until the case in connection with which the rewards are sanctioned has been finally disposed of. Where a reward has been previously offered for the apprehension of an absconder it shall be paid out irrespective of whether any judicial proceedings are likely to ensure or not. In other cases there shall not be any avoidable delay in distributing rewards when these rewards are not concerned with cases which are under trial or triable in Courts of Law.
