Section 1174(c) in Police Regulations, Bengal , 1943
(c)Power of the Deputy Inspector-General, Criminal Investigation Department, to sanction refund to fees and rewards when not earned. - The Deputy Inspector-General, Criminal Investigation Department, has been authorized to sanction the refund of the sums received by him from private persons or corporate bodies for the services of the Finger Print and Foot Print Experts in connection with law suits as also of rewards offered and deposited with him for the successful investigation or detection of crime or recovery of stolen goods and credited as revenue, when the services of the experts are not actually required and when the rewards are not earned by any body.
