Section 5(1) in Kerala Cashew Factories (Requisitioning) Act, 1979
(1)Where any cashew factory is requisitioned under this Act there shall be paid rent for the cashew factory, the amount of which shall be determined in the manner and in accordance with the principles hereinafter set out, that is to say,-(a)where the amount of rent can be fixed by agreement, it shall be paid in accordance with such agreement;(b)where no such agreement can be reached the Government shall by order.(i)determine the rent at a rate which shall be in excess of the amount of rent which was being paid by the Corporation for that cashew factory immediately before the date of publication of the order under sub-section (1) of section 3 by twenty-five per cent of such amount and(ii)specify the person or persons to whom such rent shall be paid.
