Section 16(8) in Karnataka Conduct of Government Litigation Rules, 1985
(8)The Land Acquisition Officer shall not deposit the enhanced compensation in court without obtaining orders of [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] regarding the feasibility of filing an appeal against the order of the court. He shall not deposit the enhanced compensation in court if decision has been taken to file an appeal. If the Land Acquisition Officer is compelled to deposit the enhanced amount in court in a case where decision has been taken to prefer an appeal against the award. the amount so deposited, shall not be allowed to be drawn by the party unless adequate security is given for such amount. The Land Acquisition Officer shall verify whether the party is financially capable of repaying the amount of enhanced compensation before allowing him to withdraw the amount and file necessary counter statement before the court. He must make every effort to get necessary security. Such a step is necessary to avoid of filing of restitution applications later on. Many instances have come to the notice of the Government where amount has been pay without taking security and where it has become difficult to recover if from him.
