Section 17(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)No person shall be paid in compensation in cash exceeding eight thousand rupees:Provided that the limit of Rs. 8,000 may be exceeded to the extent necessary for making payment of the holder of a statement of account, by way of marginal adjustment, of the difference between the net amount of compensation payable as shown in the said statement and the value of property allotted compulsorily under sub-rule (4) but such marginal payment shall no exceed (a) Rs. 500 where the amount shown in the statement of account does not exceed Rs. 10,000 or (b) Rs. 1,000/- in any other case.Provided father that whether cash upto Rs. 2000/- has already been paid and subsequently on enhancement of the claim etc., additional Compensation becomes payable and is within the range of Rs. 2000/- cash may be paid upto Rs. 2000/- towards additional Compensation, notwithstanding the earlier cash payment, etc.
