Section 23(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)On determination of such compensation the prescribed authority shall by order in writing require the applicant to deposit the first instalment of the compensation as prescribed under section 27 in a Government treasury or sub-treasury or with the prescribed authority and to produce before it a receipt for the same within a period of fifteen days from the date of the service of such order :Provided that the prescribed authority may, on sufficient cause being shown, extend the period specified in this sub-section, so however that the aggregate period does not exceed one month.
