Section 5 in The Singur Land Rehabilitation And Development Act, 2011
5. Payment of amount.
(1)For the transfer to and vesting in the State Government the land under section 3 and right, title and interest in relation thereto, the amounts of premium paid respectively by the vendors shall be refunded after deducting the amount of arrears of rent left unpaid by them upon an application being made by them respectively mentioning the amount of premium paid and rent kept in arrear.(2)For the transfer to and vesting of the land leased to the Tata Motors Limited, the amount of compensation would be adjudged and determined by the District Judge, Hooghly on an application being made by the Tata Motors Limited in due compliance with the principles of natural justice and by reasoned order.(3)The amount so determined in accordance with the provisions hereto, shall carry simple interest at the rate of six per centum per annum from the period commencing on the date of application made by the claimant and ending on the date offender of the amount as may be determined and payable by the State Government.
