Section 10(5) in Rajasthan State Highways Act, 2014
(5)Upon hearing the interested persons and considering the material on record, the competent authority shall by order make an award under this section within a period of one year from the date of the publication of the notification under sub-section (3) of section 5 and if no award is made within that period, it may make the award within an extended period which shall not exceed one year:Provided that where an award is made within the extended period, the entitled person shall be paid an additional compensation for the extended period, at the rate of one and a quarter per cent of the value of the award, for each month of such extended period.
