Section 17 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
17. Manner of payment of compensation.
(1)Compensation may be paid in one or more instalments.(2)No person shall be paid in compensation in cash exceeding eight thousand rupees:Provided that the limit of Rs. 8,000 may be exceeded to the extent necessary for making payment of the holder of a statement of account, by way of marginal adjustment, of the difference between the net amount of compensation payable as shown in the said statement and the value of property allotted compulsorily under sub-rule (4) but such marginal payment shall no exceed (a) Rs. 500 where the amount shown in the statement of account does not exceed Rs. 10,000 or (b) Rs. 1,000/- in any other case.Provided father that whether cash upto Rs. 2000/- has already been paid and subsequently on enhancement of the claim etc., additional Compensation becomes payable and is within the range of Rs. 2000/- cash may be paid upto Rs. 2000/- towards additional Compensation, notwithstanding the earlier cash payment, etc.(3)Where compensation is paid to any person by adjustment of public dues, transfer of property from the Compensation Pool or partly by such adjustment or transfer and partly in cash, the total amount of compensation payable to him shall not exceed fifty thousand rupees in the first instance:Provided that nothing in this sub-rule shall apply where any such person purchases any property forming part of the compensation pool in which case the purchase price may be adjusted against the compensation payable to him in accordance with these rules, notwithstanding that the amount to be adjusted exceeds fifty thousand rupees.In its application to a Hindu undivided family, the limit of fifty thousand rupees shall apply to each share referred to in sub-rule (2) of rule 19.(4)Where the claimant to whom a Statement of Account has been issued showing the amount of compensation available to him for the purchase of property fails to utilise the whole or part of the compensation due to him by the purchase of property within six months from the 15th of January, 1959, or the date of issue of the Statement of Account, whichever is later, he may be allotted in lieu of the compensation or the unutilised part thereof due to him, any property in the compensation pool at the discretion of the Settlement Commissioner. On such allotment the claim of the claimant for compensation shall be deemed to have been satisfied.(5)Where any property is transferred to any person under this rule, a deed of conveyance shall be executed in the form specified in Appendix XXV-A.
