Section 1060(a) in Police Regulations, Bengal , 1943
(a)If a person is convicted of an offence punishable under the Indian Arms Act, 1878, rewards may be granted to those officers or other persons who gave the original information which led to the conviction of the offenders and also, if there be sufficient reason, to those who actually arrested the offender or seized the property in respect of which the offence was committed.
