- Reward should not be granted liberally, but only after careful examination of each case. In granting rewards direction should be exercised in each case, and sanction should be given if applied for, not as a mere matter of form, but only in important cases in which it is necessary to encourage and reward the persons instrumental in detection. In the case of petty offence, e.g. sale of small quantities of fermented tari or manufacture of a small quantities of pachwai, rewards should not be granted. Reward should be granted only in cases which are really important. It will depend entirely on the discretion of the Excise Commissioner to decide in what cases rewards should or should not be granted. The mere recording of statements of witness or sending up an accused for trail are no more than the ordinary routine duties of an officer and do not entitle him to a reward.
