Section 13 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
13. Payment by the State Government to the Commissioner.
(1)The State Government shall within thirty days from the specified date, deposit, in cash, with the Commissioner, for payment to the owners or transferees and other interested persons,-(a)an amount equal to the amount specified in section 7; and(b)an amount equal to the amount payable under section 8.(2)A deposit account shall be opened by the State Government in favour of the Commissioner in the public account of the State, and every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the deposit account and the said deposit account shall be operated by the Commissioner.(3)Records shall be maintained by the Commissioner in respect of the Estate in relation to which payments have been made to him under this Act.(4)The interest accruing on the amount standing to the credit of the deposit account referred to in sub-section (2) shall enure to the benefit of the owners, transferees and other interested persons.
