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Bengal Presidency - Section

Section 1052 in Police Regulations, Bengal , 1943

1052. Rewards for the arrest of dacoits.

(a)Any private person or group of persons arresting, and handing over to the police a criminal in the act of committing dacoity or robbery or murder or of making preparation or assembling with others for that purpose may be rewarded as follows:-
  Rs.
For each unarmed person arrested 500
For each person arrested who is armed with firearms, sword,bomb, dagger, iron rod, or any other weapon of offence 1500
Where the arrest is due to more than one person acting collectively the amount of the reward admissible should be distributed to the different persons having regard to the part played by each in the arrest.
(b)The presentation of the reward rests solely with the District Magistrate, who, if satisfied that the above conditions have been fulfilled, shall report to the Provincial Government what reward he proposes to offer and on receipt of orders, distribute it as promptly as possible after the conclusion of the legal proceedings. Superintendents shall at once bring to the notice of the District Magistrate all cases deserving of reward under this order-Bengal Government Orders Nos. 3318-19 P.D., dated the 20th September, 1915, 11434P., dated the 23rd September, 1915, 14810P., dated the 23rd December, 1915 and 3472-3476Pl, dated the 19th December, 1923.
(c)Rewards for the arrest of armed and unarmed dacoits and criminals caught in the act of making preparation to commit dacoity or in the act of assembling for the purpose of committing dacoity are debitable to the provincialised grant under the head "25 - General Administration - General establishment - Other contingencies-Rewards to private persons for capturing dacoits (voted)".
(d)The following principles should be observed in making recommendations for the grant of rewards for the arrest of dacoits:-
The sum of Rs. 500 and Rs. 1,500, respectively, should be regarded as the maximum and not as the normal amount to be recommended. Recommendations should be carefully framed with regard to the financial circumstances of the person in whose favour the reward is recommended and the degree of personal courage and resource shown by him in his action. While the conspicuous display of these qualities should be adequately recognised, the reward recommended should not amount to a windfall out of all proportion to the ordinary means of the beneficiary. Where the act in question amounts to no more than the normal exercise of the right of defence of property by a householder or his servants, it is obviously undesirable to transfer to the Provincial Government the onus naturally falling on the employer of rewarding an act of personal loyalty or to constitute a claim on the part of a person who has saved his own property to a reward, for doing so.
(e)Recommendation for a reward should be made in B. P. Form No. 200.
Note. - (i) Recommendation for award of any arms should be avoided except for exceptional reasons.
(ii)There is no bar to a recommendation for a reward being made in case of arrest of dacoits while retreating after the commissioner a dacoity or in the event of a dacoit being killed.
(iii)A reward may also be granted under this regulation to any person sustaining severe injury when attempting to arrest a dacoit and to the heir or heirs of any person killed in a similar attempt, even though no arrest be actually made.
(iv)Dafadars and chaukidars and the heirs of dafadars and chaukidars killed in the circumstances contemplated in Note (iii) may also be granted rewards under this regulation.
Payments of such rewards may be made from the head referred to in clause (c), if the Chaukidari Reward Fund is not sufficient to meet the demand.