Section 26 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
26. Deposit and payment of compensation and of damages under section 15.
(1)The State Government or, as the case may be, the Corporation, shall, within two months of the receipt of the intimation under sub-rule (3) of rule 4, deposit the compensation amount in such treasury and under such head of account, as may be specified therein, in that behalf.(2)As soon as the compensation is deposited with the competent authority by the Government or the Corporation as the case may be, the competent authority shall immediately pay the compensation to the persons entitled thereto with the period prescribed under sub-sections (3) and (4) of section 15 of the Act.
