Section 9(5) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(5)(i)Every person interested to whom an offer is made under sub-rule (3) shall, within fifteen days of the receipt of the offer, communicate in writing to the competent authority his acceptance or otherwise of the offer. If he accepts the offer, the competent authority shall enter into an agreement with him on behalf of the Central Government in Form "K".(ii)In the following circumstances the competent authority may, at his discretion, make, to ][all eligible claimants] [ Substituted by G.S.R. 502, dated 23.4.1960.] ["on account" payment up to 80 per cent. of the amount which, in his opinion, is likely to be assessed as compensation or recurring compensation as the case may be- [Inserted by S.R.O. 3252, dated 30.9.1957. ](a)when there is likely to be delay in assessing compensation;(b)where the competent authority has made an assessment but there is delay in reaching an agreement though there is a reasonable prospect of agreement being reached; or(c)where it is clear that an agreement cannot be reached.(iii)If the competent authority makes an "on account" payment under clause (ii), he shall enter into an agreement with the person to whom payment is made on behalf of the Central Government, in Form "L" with such modification as the nature of the case may require.
