Section 9(1) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(1)The amount of compensation determined under section 5 shall, [after the deduction, if any, made under this Act,] [Inserted by section 4 of the Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Amendment Act, 1972 (Tamil Nadu Act 30 of 1972), which was deemed to have come into force on the 7th December 1971.] be given by the Government to the person interested at his option, -(a)in cash (to be paid by cheque drawn on the Reserve Bank) in three equal annual instalments, the amount of each instalment carrying interest at the rate of six per cent per annum from the notified date, or(b)in saleable or otherwise transferable promissory notes or stock certificates of the Government Issued and repayable at par, and maturing at the end of -(i)ten years from the notified date and carrying interest from such date at the rate of six and a half per cent per annum, or(ii)thirty years from the notified date and carrying interest from such date at the rate of seven and a half per cent per annum, or(c)partly in cash (to be paid by cheque drawn, on the Reserve Bank) and partly in such number of securities specified in sub-clause (i) or sub-clause (ii), or both of clause (b), as may be required by the person interested, or(d)partly in such number of securities specified in sub-clause (i) of clause (b) and partly in such number of securities specified in sub-clause (ii) of that clause, as may be required by the person interested.
