580. It should be noted that in columns 3, 12, 20 and 23 of the register, compensation means compensation payable otherwise than out of fines. Rewards are made payable out of fines by (i) Section 16 of the Public Gambling Act, 1867 (III of 1867), and (ii) Section 13 (b) of the Opium Act, 1878 (I of 1878). In (i) the full amount of the fine when realized shall be shown in column 11, the amount of reward ordered to be paid out of it being shown in column 16. In (ii) the fine shall be credited in full on realization as the reward is charged against the Excise Department, as directed in Rule 223 of the Financial Rules, Volume I.
