Section 7B in The Punjab Village Common Lands (Regulation) Rules, 1964
7B. Manner of payment of compensation assessed by the Collector under sub-section (5) of Section 10-A.
[Sections 10-A(6) and 15(2)(k).] - The amount of compensation assessed by the Collector under sub-section (5) of Section 10-A shall be paid by the panchayat direct to the payee against proper receipt or by money order, if the payee so desires after decuting therefrom money order commission or other expenses, if any :-(i)in lump sum where the amount of compensation does not exceed one hundred rupees; and(ii)in three equal instalments, where the amount of compensation exceeds one hundred rupees.]
