(1)Any officer of Directorate, Geology and Mining, Madhya Pradesh furnishing information leading to or otherwise contributing to the prosecution of offence in respect of illegal mining and quarrying and transport, or of offences otherwise committed against the Act and the rules may be granted awards.(2)Awards may be granted only in case when the information furnished is useful to impose penalty under the rules.(3)Conditions and extent of award. - The awards made under these rules shall be in cash subject to the following conditions :-(i)Where minerals are seized. - The maximum amount of an award shall be 5% of the sale value of the seized mineral after realisation or five hundred rupees, whichever is less;(ii)Where no mineral is seized. - A maximum amount of an award shall be 5% of the penalty amount realised, may be awarded.(4)Award not to be claimed as of right-(i)Awards under these rules can not be claimed as matter of right.(ii)No appeal lies to any authority on any award made by the Competent Authority under these rules.
