Section 14 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
14. Compensation.
(1)The compensation shall be calculated as per the provisions laid down under section 26 to section 30 read with the First Schedule of the Act and paid.(2)The one-time grant to artisans, small traders and others under item 8 of Second schedule of Act shall be minimum rupees twenty - five thousands.(3)The manner in which fishing rights shall be allowed to affected families in cases of irrigation or hydel projects under item 9 of Second Schedule of Act shall be notified by the Fisheries Department in consultation with Irrigation department and Revenue Department or any other Government Department as required.(4)The payment of compensation shall be made expeditiously through account payee cheques or electronic mail transfer.(5)Where any excess amount is proved to have been paid to any person as a result of the correction made in an award under sub-section (1) of section 33 and such person refuses to refund the said excess amount paid to him, then such amount shall be recovered as an arrear of land revenue invoking the provisions of the Revenue Recovery Act, 1890 (1 of 1890) and such proceedings shall be initiated within three years from the date on which the excess amount is found to have been paid.
