(15)[ (a) Where a Compensation-holder dies after the Bonds have been indented but before the Bonds have been delivered and/or payment in cash has been made as prescribed in sub-rule (2), the Compensation Officer shall deposit the Bonds and/or the receipt for cash deposited in "Revenue Deposit" with the Collector in the manner prescribed in sub-rules (4) and (5). Thereafter the procedure prescribed in sub-rules (6), (7), (8), (10) and (11) shall be followed.] [Added by Notification No. 4017 LR, dated 31.5.1962.](b)[ If the quantum of compensation does not exceed five thousand rupees and no probate of Will or Letter of Administration is filed within a period of six months from the date of the death of the Compensation-holder, the Collector shall hold an enquiry as to the persons entitled to receive the Bond and/or cash. If, there is no dispute as to succession and the claimants file an affidavit regarding their shares in the Form prescribed in Form U(3), the Bonds referred to in clause (a) shall be forwarded to the Public Debt Office, Patna, for cancellation and also an indent for issue of fresh Bonds or equivalent amount in the names of the successors-in-interest as adjudged by the Collector, in accordance with the procedure prescribed in Rule 30. If any amount has to be paid in cash to the successors-in-interest or any of them as adjudged by the Collector by the amount payable in cash shall be calculated afresh in accordance with Rule 29.] [Substituted by G.S.R. 44, dated 1.4.1974.](c)[ In case there is a dispute as to succession with respect to the interest of the deceased Compensation-holder and in every case where the total quantum of compensation exceeds five thousand rupees, the parties claiming to be the successors-in-interest of the deceased Compensation-holder shall be asked to produce a certificate of succession as provided in the Indian Succession Act, 1925 (Act XXXIX of 1925). Thereafter the Bonds shall be revalidated and the amount payable in cash shall be calculated afresh in accordance with the certificate of succession and the procedure laid down in clauses (a) and (b) shall be followed.] [Substituted by G.S.R. 44, dated 1.4.1974.](d)[ Even if the total quantum of compensation does not exceed five thousand rupees but the parties file a certificate of succession under the Indian Succession Act the procedure prescribed in clause (b) shall be followed. [Inserted by Notification No. 8226-LR, dated 28.10.1967.](e)If the question of succession is not decided within a period of three years from the death of the compensation-holder, the Collector shall return the bonds to the Public Debt Office as prescribed in sub-rule (7).]
