Section 16(1) in The India Belting And Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1992
(1)Subject to the provisions of sub-section (4) of section 9 and sub-section (4) of this section, the State "Government shall, within thirty days from the specified date, pay, in cash, to the Commissioner for payment to the Company, -(a)the first instalment of the amount specified in section 8, and(b)the first instalment of the amounts payable to the Company under section 9:Provided that twelve months shall not intervene between the date of payment of one instalment and the date of payment of the next instalment.
