Section 25 in The Orissa Seaward Artillery Practice Rules, 1967
25.
The minimum amount of compensation payable for the removal of a person, property or vessel from any place declared to be a danger zone under Sub-section (2) of Section 4 of the Act shall be the amount required for removal to the nearest place of safety and for meeting any extra cost of living or feeding charges or of the accommodation of the person, property or vessel at current local rates that would have to be incurred during the period for which the removal is enforced.
