Section 28 in The Rajasthan Land Acquisition Rules, 1956
28. Summoning of persons interested for receiving payment and further procedure.
(1)In giving notice of the award under subsection (2) of section 12 and tendering payment under sub section (1) of Section 31 to such of the persons interested as were not present personally or by their representatives when the award was made, the Collector shall require them to appear, personally or by representatives, by a certain date, to receive payment of the compensation awarded to them, intimating also that no interest will be allowed to them, if they fail to appear.(2)The Collector should, as far as possible, arrange to make the payments due in or near the village to which the land pertains, in order that the number of undisbursed sums to be placed in deposit on account of non-attendance may be reduced to the minimum.(3)Whenever payment is claimed through a representative such, representative must show legal authority for receiving the compensation, on behalf of his principal.(4)If the persons interested do not appear, and do not apply for a reference to the civil court under section 18, the Collector shall, after any further endeavour to secure their attendance or made payment that may seem desirable, cause the amount due to be paid into the treasury as revenue deposits payable to the persons to whom they are respectively due, and vouched for in that form prescribed or approved by Government from time to time. He shall also give notice to the payee of such deposits, specifying the Treasury in which the deposits have been made.
