- For information given regarding any evasion of the stamp law, the Collector may, if he thinks fit, grant rewards not exceeding in any one case the amount of the fine levied from the offender or the sum paid in composition of an offence, up to a maximum of Rs. 500. When a larger reward than Rs. 500 is deemed necessary, and in cases in which a conviction has not been obtained or the fine levied or in which prosecution has not been undertaken, the Collector shall refer the cases to the Government for sanction.
