Section 15 in The Punjab Village Common Lands (Regulation) Rules, 1964
15. Payment of compensation under Section 3(2).
- [Sections 3(2)and 15(2)(d)]. (1) Any person who is entitled to compensation under sub-section (2) of Section 3 of the Act may, within a period of twelve months from the date of commencement of the these rules, apply to the [Assistant Collector] [Leg. Suppl. Part III, dated 29.11.1979.] for the determination of amount of compensation payable to him by the Panchayat :Provided that the Collector may entertain the application after the expiry of the said period of twelve months, if he is satisfied that the applicant was prevented by a sufficient cause from filing the application in time.(2)On receipt of an application, the Collector shall issue notice to the panchayat and after giving an opportunity of being heard and after making such enquiry as may be considered necessary, shall determine the amount of compensation payable by the panchayat.(3)Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the Collector finds that more than one person are entitled to compensation, he shall apportion the amount thereof amongst such persons.(4)The amount of compensation shall be determined in accordance with the following principles :(a)if the lands has been sold by the panchayat, the amount of compensation of the land shall be same as received by it from the vendee.(b)if the land is utilized by the panchayat for any of its purposes, the amount of compensation shall be determined by working out an average of the sale proceeds of the lands of the same nature and kind sold in the village during the last three years and if no such land has been sold in the village reasonable price as may be determined :Provided that the payment of such compensation shall be made in six equal annual instalments, if the amount involved is more than Rs. 300.
