Section 15(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(2)If the amount of compensation is not deposited within the time prescribed under sub-section (1), the Government or the Corporation, as the case may be, shall be liable to pay interest thereon at the rate of six per centum from the date the assessment of compensation is made or possession taken over, as the case may be, whichever is earlier, and if the amount of compensation is not deposited within one year from the date of expiry as prescribed under sub-section (1), the interest on the amount of compensation or damage payable shall be paid at the rate often percentum after the expiry of the said one year until the amount of compensation is paid or deposited with the competent authority or from the date the possession taken over by the Government or Corporation, as the case may be, whichever is later.
