Section 13(7) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(7)After satisfying the first charge in favour of the Government under sub-section (5), the balance, if any of the amount withheld under sub-section (6), shall be paid to the company:Provided that the Tribunal may at any earlier time order payment of such amount as is in excess of the amount which in its opinion would be sufficient to satisfy the first charge under sub-section (5):Provided further that all payments under this sub-section shall be made in cash with interest at half percent from the vesting date.
