(a)All payment of compensation should be made by the Collector himself or by the Officer duly authorized by the State Government to perform the duties of a Collector.(b)Payment should be made on the date fixed for the attendance of the landowners or cultivators to receive compensation.(c)In case of petty payments, if the payees do not apply for a reference to Court under Section 18 of the Act, the compensation awarded to them may be remitted by Money order duly deducting the money order fees therefrom.
