Section 36 in The Wild Life (Protection) Amendment Act, 2002
36. Insertion of new section 60B.-
After section 60A of the principal Act, the following section shall be inserted, namely:-" 60B. Reward by State Government.- The State Government may empower the Chief Wild Life Warden to order payment of reward not exceeding ten thousand rupees to be paid to a person who renders assistance in the detection of the offence or the apprehension o the offender, from such fund and in such manner as may be prescribed.".
