Section 10 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
10. Manner of payment of net amount.
(1)The Government shall appoint, by order in writing, a person having adequate knowledge and experience in matters relating to accounts as Special Officer to assess the net amount payable under this Act by the Government to the licensee after making the deductions mentioned in section 9.(2)The Special Officer may call for the assistance of such officers and staff of the Government or the Board or the Undertaking as he may deem fit in assessing the net amount payable.(3)The net amount payable to a licensee under this Act shall be paid to him by the Government in three equal yearly installments from the vesting date:Provided that this period may be suitably extended by the Government if the licensee fails to furnish or delays the furnishing of accounts information, particulars or documents as mentioned in section 12.(4)The net amount payable shall bear interest at the rate of interest at the Reserve Bank ruling at the time of payment plus 1% on the net amount payable on the vesting date.(5)Where the gross amount payable to the licensee is equal to or less than the total amount to be deducted under section 9 no payment shall be made to the licensee by the Government.
