- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) the Collector, while passing an order under these rules may, if he is satisfied that any person or his property has suffered damaged due to action of the Settlee/licensee, order to pay, by way of compensation, a suitable amount to such person:(2)in case of non-payment by the Settlee/licensee, the said compensation amount within the specified time, the Collector may pay the said amount to the person and thereafter recover the said compensation as "Public Demand" under the Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914).(3)Any person aggrieved by an order under sub-section (1) may, within thirty days from the date of the order, prefer an appeal to the High Court:Provided that no appeal can be filed against any order filed under this Rule unless 50% of the amount ordered to be paid under sub-section (1) is deposited by the Appellant in the Court:Provided further that the High Court may entertain an appeal after expiry of the said period of thirty days if it is satisfied that the Appellant was prevented by sufficient cause from preferring the appeal in time.
