Section 15(xi) in The Orissa Aerial Ropeways Rules, 1959
(xi)When payment of compensation may be refused - If the right to the compensation shall, in any case be doubtful, or if there exist any grounds which, in the Judgement of the arbitrators or of the Collector, render it improper to make immediate payment thereof to any of the claimants the amount shall be invested in Government securities, and held on deposit until one of the claimants shall obtain an order of Court for the payment thereof.
