Section 20 in The Personal Injuries (Compensation Insurance) Scheme, 1972
20. Place of payment .-(1) Compensation under this Scheme shall be payable at all head and sub-post offices and such branch post-offices in India as may be authorised in this behalf by the head of the circle or in the case of Nagaland by the Deputy Commissioner or the Sub-Divisional Officer.
(2)All such amounts shall be drawn within three months of the date when they are due.(3)All such payment shall from time to time be endorsed on the award by the Post-master concerned.
