Section 9(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979
(2)If the persons interested do not consent to receive it, or if there is no person competent to sell out the minerals in their land or if there be any dispute as to the title to receive the amount or as to the apportionment of it, the Collector shall not pay the same :Provided that any person admitted to be interested may receive such amount under protest :Provided further that no person who has received the amount otherwise than under protest shall be entitled to make any application under section 5 :Provided further that nothing herein contained shall affect the liability of any person, who may receive the whole or any part of any amount awarded under these rules to pay the same to the person or persons lawfully entitled thereto.
