Section 11(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(2)If the amount of compensation is not deposited within the time prescribed under sub‑section (1), the Central Government, the State Government or the Corporation, as the case may be, shall be liable to pay interest thereon at the rate of six per cent per annum from the date on which the compensation had to be deposited till the date of actual deposit.
