Section 34(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)For the purpose of acquiring rights of user in land for laying any gas pipeline or other public utility and the compensation to such property shall be paid out of the public revenues or at the cost of any fund controlled or managed by the Government or Corporation or of body of persons, whether corporate or not, all the charges as office expenses incurred by the competent authority, on and incidental to such acquisition, shall be defrayed by the competent authority from or by such fund or such body of the persons, at the rate of one per centum (1%) of the total cost of acquisition, awarded in each case, the provision with regard to which shall be kept by the corporation of the indenting department while preparing the estimates. Such amount for purposes of defraying administrative expenses shall, however, not form part of the award made by the competent authority.
