(1)where, in the opinion of the Collector, there is likely to be delay in making of award under Section 11, and possession of land has been taken Section 17, the Collector shall, not later than the expiry of six months from the date o taking of possession make " on account" payment to the persons interested upto two-thirds of the amount determined or likely to be determined as compensation. But no "on account" payment exceeding Rs. 15, 000/- shall be made without the prior approval of the Secretary, Land Revenue Department.
