Section 30 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
30. Amounts received by Police Officers for service of warrants or furnishing intelligence shall be credited to General Police Fund
(1)All sums paid to police officers for service of warrants and the sum which by law a police officer, is entitled to receive for intelligence shall, when the intelligence is communicated by him, be credited to the General Police Fund.(2)The Government may, by general or special order, determine the amount which may be given out of the said amount as a reward to the officer concerned.
