(1)Superintendents of Jails may give a reward fixed on a consideration of all the circumstances but in no case exceeding Rs. 500 for the recapture of any escaped prisoner irrespective of the prisoner's sentence.(2)Whenever peculiar circumstances render it expedient to offer a large reward special application shall be made to the Inspector-General, who is empowered to sanction upto Rs. 5000 for the recapture of any prisoner. Should the Inspector-General consider a still higher reward necessary, he shall refer the case for the orders of Government.(3)No rewards for the recapture of a prisoner who escapes from the custody of the police shall be paid by the Jail Department.Note 1. - Any Government servant may receive, without special permission, any reward offered for the arrest of a criminal, etc.Note 2. - When two or more persons have been instrumental in the recapture of any prisoner who has escaped from a jail, the reward shall be divided amongst them in such manner as the Inspector-General may direct.
