Section 14(2) in The Metro Railways (Construction Of Works) Act, 1978
(2)As soon as may be after the amount has been deposited under sub-section (1), the competent authority shall on behalf of the Central Government pay the amount to the person or persons entitled thereto:[Provided that where an appeal has been or is likely to be preferred under section 13 against the order by which such amount was determined and the competent authority is satisfied for reasons to be recorded in writing that it is necessary or expedient so to do, he may by order in writing-(a)require the person claiming payment of such amount to furnish as a condition of receiving such payment, such security as may be specified in the order; or(b)if such person fails to furnish such security, withhold the payment of the whole or any part of such amount for such period as may be specified in the order.]
