Section 50(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Whenever in pursuance of section 49, the requisitioning authorityrequisitions any vehicle, vessel or animal the Corporation shall pay to the ownerthereof compensation, the amount of which shall be determined by therequisitioning authority on the basis of fares or rates prevailing in the locality forthe hire of such vehicle, vessel or animal:Provided that where the owner of such vehicle, vessel or animal beingaggrieved by the amount of compensation so determined, makes an applicationwithin thirty days to the requisitioning authority, the matter shall be referred tothe Civil Judge having jurisdiction in the locality and the amount ofcompensation to be paid shall be such as the Civil Judge may determine:Provided further that where immediately before the requisitioning thevehicle or vessel was by virtue of a hire purchase agreement in the possession ofa person other than the owner the amount determined under this sub-section asthe total compensation shall be apportioned between that person and the owner
