Section 15 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
15. Deposit and payment of compensation and of damages.
(1)The amount of compensation and/or damages determined under section 10 shall be deposited by the Government or the Corporation, as the case may be, with the competent authority within a period of two months from the date of such assessment in such manner as may be prescribed.(2)If the amount of compensation is not deposited within the time prescribed under sub-section (1), the Government or the Corporation, as the case may be, shall be liable to pay interest thereon at the rate of six per centum from the date the assessment of compensation is made or possession taken over, as the case may be, whichever is earlier, and if the amount of compensation is not deposited within one year from the date of expiry as prescribed under sub-section (1), the interest on the amount of compensation or damage payable shall be paid at the rate often percentum after the expiry of the said one year until the amount of compensation is paid or deposited with the competent authority or from the date the possession taken over by the Government or Corporation, as the case may be, whichever is later.(3)As soon as may be after the compensation has been deposited under sub-sections (1) and (2), the competent authority shall, on behalf of the Government or the Corporation, as the case may be, pay the compensation to the person(s) entitled thereto, within a period of six months from the date the amount is so deposited with the competent authority or award made under section 11, whichever is later unless prevented by one or more of the contingencies mentioned in the next sub-section.(4)If the persons interested/entitled do not consent to receive compensation, or if there be any dispute as to the title to receive the compensation or as to the apportionment of it, the competent authority shall deposit the amount of compensation in the Court, to which a reference under section 13 has been made:Provided that any person interested/entitled to receive compensation may receive such payment under protest as to the sufficiency of the amount:Provided further that no person who has received the amount otherwise than under protest shall be entitled to make any application under section 13:Provided also that nothing herein contained shall affect the liability of any person who may receive the whole or any part of any compensation awarded under the Act to pay the same to the person lawfully entitled thereto.
