(2)[ Notice to Compensation-holder, Form N(3) - Register of payment of compensation in Bonds/Cash - Form N(5). - The Compensation Officer shall issue a notice in Form N(3) to the Compensation-holder directing him to take delivery of the Bonds and/or to receive payment of the amount payable in cash on a specified date and at a specified place either in person or through his duly authorised agent and shall, on the specified date and place deliver the Bonds and/or make payment in cash to the compensation-holder or his duly authorised agent.The amount of Compensation payable in cash under Rule 29 shall be drawn by the Compensation Officer under head "563 Payment of Compensation............. payment in Cash" from the Treasury/Sub-Treasury in T.C. Form No. 76. Before making such delivery of the Bonds and/or making such payment in cash, the Compensation Officer shall enter the particulars in Columns I to II of the Register of payment of Compensation in Bonds/Cash in Form N(5). the Compensation holder or his agent, who shall be duly identified before the Compensation Officer, shall acknowledge receipt of the Bonds and/or Cash and shall also put his signature or left thumb impression (in case of illiterate persons) in column 12 of the said Register. The Compensation Officer shall then attest the entries by putting his dated signature in column 13 of the said Register:Provided that in the case of payment under Section 32-A of fifty percent of the approximate amount of compensation, the Compensation Officer shall issue a notice in Form N(3A) and not in Form N(3), to the Compensation holder for the purposes specified in the forgoing paragraph. The notice in Form N(3A) shall invariably be given in all cases of payment of Compensation in accordance with the provisions of Section 32-A including those in which the amount of deductions to be made exceeds the amount of such fifty percent of compensation and in which no indent for Bends is required to be submitted for the purpose of payment under the said Section.] [Substituted by G.S.R. 44 dated 1.4.1974.]
