Section 310 in Rules under the United Provinces Excise Act, 1910
310. Rewards too be granted in quality cases.
- Allotment under head "Reward" should be utilized for granting rewards in cases classified by the Excise Commissioner from time to time as "Quality" cases, or for reimbursing out-of-pocket expenses actually incurred in working out or detecting cases. Reward may, however, be granted in cases other than "Quality cases" as may be governed by clauses (2) of paragraph 312 infra.Applications for rewards and out-of-pocket expenses will be submitted to the District Excise Officer in duplicate in form G-41-A and G-41-B, respectively. One copy in either case will be returned by him to the applicant immediately after sanction by the Collector. A pay order in Form G-41-C will be sent by the District Excise Officer to the Officer in-charge, Nazarat, simultaneously. The Nazir will draw the amount sanctioned and forward the same to the applicant along with a letter in Form G-41-D to be returned to the Nazir after disbursement.
