Section 6 in Rajasthan Requisitioning of Goods Vehicles Act, 1969
6. Payment of compensation.
- Whenever in pursuance of section 3, the Government requisitions any goods vehicle, there shall be paid to the owner thereof compensation the amount of which shall be determined by the Government on the basis of the rates prevailing in the locality for the hire of such vehicle:Provided that the owner of such vehicle, if aggrieved by the amount of compensation so determined, may, within fourteen days from the date of determination of the amount of such compensation or where the amount of such compensation has been determined in the absence of the owner, within fourteen days from the date on which intimation of such determination is sent to the owner, make an application to the Government for referring the matter to an arbitrator, and in the case the amount of compensation to be paid shall be such as the arbitrator appointed in this behalf by the Government may determine:Provided further that where immediately before the requisitioning, such vehicle was by virtue of a hire-purchase agreement in the possession of the person other than the owner, the amount determined under this sub-section as the total compensation payable in respect of the requisition shall be appointed between that person and the owner in such manner as they may agree upon, and in default of agreement in such manner as the arbitrator appointed by the Government in this behalf may decide.
