Section 17 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
17. Annual instalments for payment of compensation.
(1)The compensation payable under section 26 of the Act shall, if it is not paid voluntarily by the tenant in lump sum, be paid, -(a)where it does not exceed two hundred rupees, in two annual instalments;(b)where it exceeds two hundred rupees but does not exceed five hundred rupees, in three annual instalments;(c)where it exceeds five hundred rupees, but does not exceed seven hundred and fifty rupees, in four annual instalments;(d)where it exceeds seven hundred and fifty rupees, but does not exceed one thousand rupees, in five annual instalments; and(e)where it exceeds one thousand rupees, in six annual instalments.(2)Ordinarily all instalments referred to in sub-rule (1) shall be equal in amount up to a rupee the balance, if any, being payable with the last instatement.
