Section 80(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(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.
