Section 80 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80. Rewards - Section 65.
(1)Rewards in relation to offences under the Narcotic Drugs and Psychotropic Substance Act, 1985 or the rules thereunder my be granted to the following persons :-(i)to an informer after a successful raid or after result of the trial or appeal where the Deputy Commissioner is satisfied that the case was genuine and its detection took place on the information supplied by him. A statement of the informer shall, however, be recorded by the Officer receiving information before the raid is conducted and it shall be kept in the custody of the Excise and Taxation Officer who shall verify it at the time of the disbursement of the rewards;(ii)to the Government Officers or officials other than of Excise Department who render active assistance to the Excise Department in the detection and conviction of a case. Before paying a reward to a Government official, the Deputy Commissioner of the district shall ascertain from the head of the Department to which the Government Official belongs if he has any objection to the payment of such reward.(iii)to the Excise Officers or Officials for conduct displaying extraordinary address, acuteness, industry, fidelity or courage in a case.(2)Rewards may be granted subject to the following provisions :-(i)The Deputy Commissioner of the district may grant on his own authority rewards not exceeding two hundred rupees in any one case;(ii)The Excise Commissioner, may sanction rewards not exceeding one thousand rupees in any one case.(iii)If a reward exceeding one thousand rupees in any one case are proposed, the sanction of the State Government must be obtained through the Excise Commissioner.(iv)If a reward is proposed for any official of the status higher than a Naib-Tehsildar or Sub-Inspector of Police or Excise Inspector, the previous sanction of the Excise Commissioner shall be obtained and no reward for a Government servant exceeding in any one case, one thousand rupees shall be granted, except after consultation with the Finance Department.(3)Any award payable to any informer whose statement is in the custody of the Excise and Taxation Officer may be disurbsed upon the receipt of the Deputy Commissioner, of the district without requiring attendance of the actual payee or a receipt from him.[Chapter VII-A] [Chapter VIIA added by Haryana Government Notification No. GSR39/CA61/85/S 10, 71 & 78/2000 dated 20.7.2000.] Special provision relating to use of Morphine by recognised medical institutions.
