Section 34(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)The amount of one per centum shall be over and above the actual cost of acquisition awarded by the competent authority in each case, which shall be provided by the indenting department pledged to the competent authority concerned, who shall maintain proper account of the said amount and defray the routine office expenses on and incidental to such acquisition including purchase of stationary items, POL, hiring of vehicle for office conveyance, payment of routine wages to the persons temporarily engaged for assisting the competent authority in preparing revenue and allied papers etc.
