Section 6 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
6. Payment of amount for requisitioned property.
- The amount in respect of requisitioned movable property including vehicles and vessels, shall be the sum total of the following items :-(i)interest on the cost at which the owner had purchased the property calculated in a manner and at a rate, not being below three per cent or above six per cent, per annum, that may be prescribed :Provided that where the property has been obtained by the owner as a gift or its cost cannot be established by him to the satisfaction of the competent authority or its cost exceeds the current replacement price of the property, the current price of the same property or property which, in the opinion of the competent authority, is substantially similar to it, shall be taken to be its cost;(ii)an amount representing depreciation of the property during the period of its requisition calculated at a rate not exceeding thirty per cent per annum and in a manner that may be specified by the Government by a general or special order for any class of property;(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;(iv)any further amount that the Government may by general or special order specify :Provided that in the case of property for which the full consideration due under a hire-purchase agreement has not been paid, so much of the amount as relates to items (iii) and (iv) above shall be payable to the hirer and the balance representing items (i) and (ii) above shall be made over to the financier till he receives the full consideration and this provision shall over-ride any terms to the contrary in the hire-purchase agreement :Provided further that if during the period of requisition the property is damaged otherwise than by normal wear and tear or lost at a time when it is not insured, there shall be paid to the owner an additional amount equal to the cost of making good the damage or, in the case of a total loss, an amount that would have been payable if the property had been acquired on the date of the loss. Such amount shall be determined in the manner set out in Section 7 :Provided further that the owner of the property or any other person interested therein may, within a period of thirty days from the date of communication of the order of the competent authority, prefer an appeal to the High Court. The High Court may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
