Section 14(2) in The Punjab Aerial Ropeways Act, 1926
(2)When making an order under the proviso to sub-section (1) the Collector shall fix the amount of compensation, or of annual rent or of both, which should, in his opinion, be paid by the promoter to the owner of the property affected thereby, or, in the case of immovable property, to the owner or occupier thereof, or any person interested therein and the amount to be paid to each.
