Section 13(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(2)If the sum which, in the opinion of the High Court, the arbitrator ought to have awarded as compensation is in excess of the sum which the arbitrator did award as compensation, the High Court may direct that the competent authority shall pay interest on such sum in excess at the rate of 9 percentum per annum from the date of the order of requisition made by the competent authority under sub-section (2) of section 3 till the date the amount of such sum in excess stands paid or tendered:Provided that the High Court may also direct that where such sum in excess or any part thereof is paid or tendered after the date of expiry of a period of one year from the date on which the order of requisition is made under sub-section (2) of section 3, interest at the rate of 15 percentum per annum shall be payable from the date of expiry of the said period of one year on the amount of such sum in excess or part thereof which has not been paid or tendered before the date of such expiry.Explanation. - For the removal of doubts it is clarified that tender of amount of compensation to the persons entitled thereto without prejudice to the provisions contained in this Act, shall be deemed to be valid payment for the purposes of this sub-section.
