- On the conviction of any offender under the Act the Collector may grant to any person who appears to him to have contributed thereto a reward not exceeding such sum as the State Government may fix in this behalf.Note - The Government of Bihar and Orissa have limited the reward to be given by the Collector up to a maximum sum of Rs. 50 (Finance Department letter No. 635-Com., dated the 16th February, 1921).[Chapter-V] [Added vide F.D. No. 1 96-F./15-2-1963-Published in the Orissa Gazette P. III, P. 483 of 1963.] Of Undervalued instruments
