Section 14 in Assam Land (Requisition and Acquisition) Rules, 1964
14. Period for payment of compensation.
- The compensation for use and occupation of land shall be payable annually during the period of requisition on or before the fifteenth day of February following the year of requisition and any arrear shall be realisable as a rear of land revenue subject to Rule 15 ;Provided the compensation for any requisitioned building shall be payable monthly.
