1058. Payment or refund of reward offered by the public. [§ 12, Act V, 1861].
- When a reward thus offered shall have been, in the opinion of the Superintendent wholly or partially earned, he shall sanction the payment of the whole amount offered, or of such proportion of it as he may consider to have been earned, up to the limit of Rs. 500 in each case, to the police officers or others who may have earned it. When the Superintendent considers that no portion of the reward has been earned, he shall refund the amount to the person or corporate body who offered it. (See regulation 1174.)
