14. [ Manner of payment. [Substituted vide Notification dated 2.9.1987.]
- Where the amount determined under sub-section (1) of section 10 is one thousand rupees or less, it shall be paid in lump- sum. Where the amount is more than one thousand rupees, [atleast one thousand rupees or the amount of instalment whichever is more] will be paid in lump sum and the remaining amount in half-yearly equated instalments not exceeding fifteen :[Provided that half yearly instalments will not be less than five hundred rupees each, the last instalment being the amount in balance.] [Substituted vide Punjab Government Notification No. GSR 162/PA.10/73/Section 26/Amd(6)79, dated 16.11.1977.]
