Section 19 in The Punjab Stamp Losses and Defalcations Rules, 1935
19.
The Collector may, under paragraph 20.7 of the Book of Financial Powers, grant a reward up to Rs. 50 in any one case to any person not in the service of Government, who has definitely contributed to the conviction of any offender under the Indian Stamp Act, 1899, or the Court-fees Act, 1870.
