Section 34 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
34. Routine administrative expenses to be borne by the indenting department or corporation.
(1)For the purpose of acquiring rights of user in land for laying any gas pipeline or other public utility and the compensation to such property shall be paid out of the public revenues or at the cost of any fund controlled or managed by the Government or Corporation or of body of persons, whether corporate or not, all the charges as office expenses incurred by the competent authority, on and incidental to such acquisition, shall be defrayed by the competent authority from or by such fund or such body of the persons, at the rate of one per centum (1%) of the total cost of acquisition, awarded in each case, the provision with regard to which shall be kept by the corporation of the indenting department while preparing the estimates. Such amount for purposes of defraying administrative expenses shall, however, not form part of the award made by the competent authority.(2)The amount of one per centum shall be over and above the actual cost of acquisition awarded by the competent authority in each case, which shall be provided by the indenting department pledged to the competent authority concerned, who shall maintain proper account of the said amount and defray the routine office expenses on and incidental to such acquisition including purchase of stationary items, POL, hiring of vehicle for office conveyance, payment of routine wages to the persons temporarily engaged for assisting the competent authority in preparing revenue and allied papers etc.
