Section 50 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
50. of road transport whether propelled by mechanical power or otherwise.
Payment of compensation.- (1) Whenever in pursuance of section 49, therequisitioning authority requisitions any premises, the Corporation shall pay to thepersons interested compensation, the amount of which shall be determined by therequisitioning authority by taking into consideration the following factors that is to say:-(i)the rent payable in respect of the premises, or if not rent is so payable, therent payable for similar premises in the locality;(ii)if in consequence of the requisitioning of premises, the person interested iscompelled to change his residence or place of business, the reasonableexpenses, if any, incidental to such change:Provided that, when any person interested being aggrieved by the amountof compensation so determined makes an application to the requisitioningauthority within thirty days of the order under sub-section (1) the matter shall bereferred by the requisitioning authority to the Civil Judge having jurisdiction inthe locality and the amount of compensation to be paid shall be such as the CivilJudge may determine.Explanation.- In this sub-section, the expression "person interested" means theperson who was in the actual possession of the premises requisitioned immediatelybefore the requisitioning or where no person was in such actual possession, theowner of such premises.(2)Whenever in pursuance of section 49, the requisitioning authorityrequisitions any vehicle, vessel or animal the Corporation shall pay to the ownerthereof compensation, the amount of which shall be determined by therequisitioning authority on the basis of fares or rates prevailing in the locality forthe hire of such vehicle, vessel or animal:Provided that where the owner of such vehicle, vessel or animal beingaggrieved by the amount of compensation so determined, makes an applicationwithin thirty days to the requisitioning authority, the matter shall be referred tothe Civil Judge having jurisdiction in the locality and the amount ofcompensation to be paid shall be such as the Civil Judge may determine:Provided further that where immediately before the requisitioning thevehicle or vessel was by virtue of a hire purchase agreement in the possession ofa person other than the owner the amount determined under this sub-section asthe total compensation shall be apportioned between that person and the owner
