Section 10 in The Requisitioning and Acquisition of Immovable Property Rules, 1953
10. Arbitration.
- [(1) An arbitrator appointed under clause (b) of sub--section (1) of section 8 shall ordinarily complete the arbitration proceedings and give his award within four months. If for any reason he is unable to give his award within that period, ] [Substituted by S.R.O. 3224, dated 4.10.1954. ][the Central Government or the authority to which the power of the Central Government under clause (b) of sub-section (1) of section 8 has been delegated, may, if it thinks fit whether the time for making the award, has expired or not and whether the award has been made or not, enlarge, from time to time, the time for making the award] [ Substituted by S.R.O. 708, dated 25.3.1955.].(2)An arbitrator shall take down the evidence of each witness, not ordinarily in the form of question and answer, but in that of a narrative and shall sign it.(3)Where before an arbitrator is able to finish the arbitration proceedings and make his award, a new arbitrator is appointed, the new arbitrator may deal with the evidence taken down by his predecessor as if such evidence had been taken down by him and may proceed with the arbitration proceedings from the stage at which his predecessor left it.(4)The costs of arbitration and award shall be in the discretion of the arbitrator who may direct to, and by whom, and in what manner, they or any part thereof shall be paid, and in case an appeal is preferred to the High Court, such costs and the costs of the appeal shall be in the discretion of the High Court, who may direct to, and by whom and in what manner, they or any part thereof shall be paid.(5)[ When arbitrator has made his award he shall sign it and shall give notice in writing to the parties to the reference of the making and signing thereof. He shall also send to the competent authority as well as to the person or persons to be compensated a copy of the award with a note appended thereto setting forth the grounds on which the award is based and ] [Inserted by S.R.O. 3252, dated 30.9.1957. ][shall also forward the award in original together with the records of the proceedings--(a)to the proper Court if an appeal is preferred against the award within the period of limitation prescribed for preferring such appeal;(b)to the competent authority if no such appeal is preferred within the said period].(6)On receipt of a copy of the award, the competent authority shall pay the amount awarded by the arbitrator to the persons entitled thereto [* * *] [ Omitted by G.S.R. 654, dated 23.7.1958.].[10-A. Moneys deposited in Court. [ Substituted by S.R.O. 3252, dated 30.9.1957.]- If any money is deposited in Court under rule 9(4) or rule 9(6), the Court shall deal with it in the manner laid down in sections 32 and 33 of the Land Acquisition Act, 1894 (1 of 1894).] [ Substituted by G.S.R. 1212, dated 10.12.1958.]
