Section 35 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
35. Rewards.
- The Board of Revenue in consultation with the Finance Department Bihar, may fix and prescribe, from time to time, by notification in the Official Gazette, the scales of rewards admissible and the manner of their payment to the various categories of Officers, informers and other persons in connection with offences against these Rules, out of the proceeds of fine and confiscations under the Act subject to the Rules framed by the Central Government in this regard.
