Section 11(6) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(6)The compensation fixed under sub-section (5) may, at the option of the Market Committee, be paid in lump sum or in each manner as the Collector may fix and where the compensation is paid in instalments, it shall carry interest at the rate of six per cent per annum which shall be payable alongwith the instalments.
