- All fees paid for licenses or written permissions issued under this Act, and all sums paid for the service of processes by Police officers, and all rewards, forfeiture and penalties or share thereof which are by law payable to police officers as informers, shall, save in so far to any such fees or sums belong under the provisions of any enactment in force to any local authority, be credited to the Government.Provided that with the sanction of the Government, or under any rule made by the Government in that behalf the whole or any portion of such reward, forfeiture or penalty may, for special services, be paid to a Police officer or be divided amongst two or more Police officers.
