Section 7 in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
7. Manner of payment of compensation.
(1)The amount of compensation to which a person is entitled to, shall carry interest at six per centum per annum from the date of taking over possession of the property by the Grama Sasan concerned under Sub-section (1) of Section 5 of the Act until it has been tendered for payment.(2)After the compensation payable is determined and after the period of appeal prescribed under Sub-section (1) of Section 8 of the Act is over or if any such appeal is filed under the said section such appeal has been disposed of, the Claims Officer shall, as soon as possible, intimate the Collector in writing the details of the case viz., the nature of interest, amount of compensation payable for it, the name of the persons to whom the amount is payable etc. On receipt of the intimation from the Claims Officer the Collector shall tender payment of compensation together with interest, if any, to the person or persons entitled thereto:Provided that where a person entitled to compensation does not turn up in spite of due notice to receive payment of compensation within the time fixed by the Collector, the amount of compensation shall be deposited as revenue deposit and no interest shall accrue on the said, deposit from the date of service of the intimation to the person concerned to receive such amount.
