(1)where, in the opinion of the Collector, there is likely to be delay in making of award under Section 11, and possession of land has been taken Section 17, the Collector shall, not later than the expiry of six months from the date o taking of possession make " on account" payment to the persons interested upto two-thirds of the amount determined or likely to be determined as compensation. But no "on account" payment exceeding Rs. 15, 000/- shall be made without the prior approval of the Secretary, Land Revenue Department.(2)The "on account" payment referred to above shall be deemed to be part of the compensation payment under the Act and shall be adjusted against the same.(3)In cases where a reference has been made under Section 18, above provisions shall apply subject to the modification that the "on account " payment tendered shall be of so much of the compensation amount as is not on dispute.
