Section 6(iii) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
(iii)an amount for the loss of the use of the property or any of profits that might have been earned but for the requisition, at such percentage, not being less than three, per annum, as may be prescribed, of the cost referred to in item (i) above as reduced by depreciation calculated at the same rate for item (ii) above in such manner and for such period as may be so prescribed;
