17. Compensation recoverable in sixteen installments.
(1)The kanam tenant shall be liable to pay to the Government, the compensation due from him under section 16 in sixteen equal half yearly installments with interest at four and a half per centum per annum, the first installment commencing from such date as the Government may notify, provided that nothing in this sub-section shall be deemed to preclude a kanam tenant from paying at any time a large sum than the amount of an installment or from paying the whole amount due in one installment.(2)If any sum in excess of the amount of an installment is paid, it shall be credited in reduction of the total amount due, the number of future installments being, if necessary, reduced, but no postponement of subsequent installments shall be permitted, nor shall the alteration in the amounts of subsequent installments allowed except in the final installment, if such alteration is necessary to adjust the balance due..(3)Where a kanam tenant pays the entire amount due in a lump sum on the date on which the first installment is payable, he shall be allowed a rebate of five per centum of the amount so paid.
