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State of Assam - Section

Section 151 in Instructions Relating to Liquor

151. Power of Collector, Deputy Commissioner of Excise and Excise Commissioner to reward informers when no prosecution is made.

- A Collector, Deputy Commissioner of Excise may grant a reward not exceeding Rs. 50 where no proceedings have been instituted against the offender to any person who may give information leading to the detection or prevention of offences by the District and Special Excise staff respectively under the Excise and Opium laws and rules. The Excise Commissioner in similar circumstances may grant a reward not exceeding Rs. 200.