Section 34 in The Rajasthan Land Acquisition Rules, 1956
34. Additional matters which may be provided for in the agreement under section 41.
(1)Without prejudice to the provisions of rule 33, the terms of the agreement referred to in section 41 of the Act may also include the following matters, namely ;-That, in any case of urgency where possession of any land is proposed to be taken under section 17 before an award has been made under section 11 of the Act, the Company shall deposit with the Collector, free of interest, such amount (being not more than two third of the approximate amount compensation payable in respect of the land as determined under clause (ii) of sub-rule (2) of rule 33, and within such time as the Collector thinks fit, to specify in this behalf.(2)Where any amount has been deposited with the Collector under sub-rule (1), the Collector shall tender payment of amount so deposited to the person interested who, in the opinion of the Collector, are entitled to receive payment of compensation under sub-section (1) of section 31 of the Act, and shall, pay it to them unless prevented by same one or more of the contingencies mentioned in sub-section (2) of section 31 of the Act, subject to the following condition namely;-(i)the execution of any agreement by such receipient that the amount received by him would be adjusted against the compensation finally awarded and that where the amount received by him exceeds the amount of the compensation finally awarded, the excess amount shall be recoverable from him as an arrear of land revenue and that he shall not claim any interest under the provisions of the Act in respect of the amount received by him under this sub- ride; and(ii)the execution of a bond by each recipient with or without security as the Collector may decide, undertaking to indemnify the State Government against any claim for compensation or part thereof by any other person.(3)If the amount deposited by the Company under sub-rule (1), or any part thereof is not paid under sub-rule (2), the Collector shall, as soon as practicable, refund the same to the Company.
