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COAL BEARING AREAS (ACQUISITION AND DEVELOPMENT) ACT, 1957
20 of 1957
STATEMENTS OF OBJECTS AND REASONS "According to the Industrial Policy Resolution of 1956 the future development of coal is the responsibility of the State. All new units in the coal industry will be set up only by the State save in exceptional circumstances as laid down in the Resolution. The production of coal in India in 1955 was 38 million tons and the target for production for the Second Five Year Plan has been fixed at 60 million tons per annum. It has been decided that out of the additional production of 22 million tons per annum envisaged, the public sector should produce an additional 12 million tons per annum, the balance being allocated to the private industry for production from existing collieries and immediately contiguous areas. Out of the additional 12 million tons in the public sector, the bulk (10 million tons per annum) will have to be raised by the development of new coalfields, such as Korba, Karanpura, Kathara and Jhilimili and Bisrampur . Very nearly all the coal bearing areas however are covered bymining leases held by private persons or prospecting licences which carry a right to a mining lease. Hence it is proposed to take power to acquire unworked coal bearing areas covered by private leases or prospecting licences which are found surplus to the production required in the private sector and to work these areas as lessees of the State Governments. With the acquisition of zamindari rights by the State Governments, the rights in minerals are now vested in all areas in the State Governments, and it is not appropriate to use the Land Acquisition Act, 1894, for the acquisition of mineral rights, particularly because the Central Government does not intend to acquire the proprietary rights vested in the States. There is no other existing Central or State legislation under which the Government has power to acquire immediately the lessees' right over the coal bearing areas required by Government for the additional coal production. It is accordingly considered necessary to take powers by fresh legislation to acquire the lessees' rights over unworked coal bearing areas on payment of reasonable compensation to the lessees, and without affecting the State Government's rights as owner of the minerals or the royalty payable to the State Government on minerals. The Bill provides for payment of reasonable compensation for the acquisition of the rights of prospecting licensees and mining lessees. The principles for determining compensation are set out, in essence, in clause 13 of the Bill. These are similar to the principles contained in the rules issued with the approval of Parliament under section 7 of the Mines and Minerals (Development and Regulation) Act, 1948. In regard to the acquisition of mining leases, the compensation payable under the Bill will be the actual legitimate expenditure incurred by the lease-holder, plus a sum, in the nature of interest, calculated on the expenditure incurred and not exceeding 50 per cent. of such expenditure" - Gaz. of India, Extra., 13-5-1957, Pt. II, Section 2, p. 57. Act 51 of 1957.- With aview to enable the public sector to achieve the target of coal production set for it in the second Five Year Plan, the Coal Bearing Areas (Acquisition and Development) Act, 1957 (20 of 1957) was passed during the May, 1957 session of Parliament. Experience in the administration of the Act has indicated the necessity to incorporate into the Act a new section empowering the Central Government, in cases of urgency, to dispense with an enquiry underSection 8of the Act, the provision proposed being similar toSection 17(4) of the Land Acquisition Act, 1894 (1 of 1894) . 2. Assection 13stands at present, interest as prospecting expenditure incurred before the date of the mining lease is not admissible. This has been represented to cause grave hardship. It is now proposed to allow interest on all reasonable and bona fide expenditure incurred before the date of themining lease only in those cases where a prospecting licence has led to the issue of mining lease. As before, the total interest payable would be limited to 50% of the principal, as the maximum compensation available. 3. It is also proposed to take the opportunity, thus provided, to make certain verbal amendments to some of the sections of the Act by way of abundant caution. - Gaz. of Ind., 2-12-1957, Pt. II. S. 2, Ext., p. 903. Act 23 of 1969.- Before the enactment of the Coal Bearing Areas (Acquisition and Development) Act, 1957 which came into force on the 12th June, 1957, proceedings for acquisition of land for the purpose of prospecting coal seams for the development of colleries to be owned and worked by the Central Government used to be taken underPart 2 of the Land Acquisition Act, 1894 . While under sub-section (1) ofsection 28of the 1957-Act notifications issued undersection 4of the 1894-Act are treated as notifications issued undersection 4of the 1957 Act, sub-section (3) of the saidsection 28provides that any objection preferred undersection 5Aof the 1894 Act shall be deemed to be an objection preferred undersection 8of the 1957 Act and might be disposed of as if the objection had been made in relation to a notification issued undersection 7of the 1957 Act, so that the Central Government might at any time make a declaration under section 9of the 1957 Act in respect of the land covered by such notification. 2. In the acquisition proceedings in respect of two notifications (No. S. O. 1759, dated the 7th August, 1958 and No. S. O. 25, dated the 22nd December, 1959) out of the six notifications pending at the commencement of the 1957 Act, no objections had been filed undersection 5Aof the 1894 Act. In a writ petition before the High Court of Madhya Pradesh wherein the validity of the notification No. S. O, 1759, dated the 7th August, 1958, was challenged, the acquisition proceedings were declared illegal by that High Court on the ground that the notification issued undersection 9of the 1957 Act therein was not preceded by a notification under section 7of the Act giving notice of the intention to acquire the lands concerned. Whilesection 28of that Act provides for a case where objections have been filed under section 5Aof the 1894 Act, no provision exists therein to cover a case where no such objection had been filed and, therefore, the provisions of the said section 28could not save the proceedings from being successfully challenged. 3. It is therefore proposed to make suitable amendments in the Act- (a) providing that in a case where no objections undersection 5Aof the 1894 Act had been filed, action undersection 9of the 1957 Act could be taken as if a notification undersection 7of that Act had been issued and no objection undersection 8thereof had been preferred: (b) providing for validation of the acquisitions made under the aforesaid notification No. S.O. 1759, dated the 7th August, 1958 and under a similar notification No. S. O. 25, dated the 22nd December, 1959, because the National Coal Development Corporation Limited in which the lands, after acquisition, had been vested could not work the lands as a result of the High Court decision and the coal production programme of the Government was seriously hampered. 4. Opportunity has also been taken to make a slight verbal alteration in sub-section (3) ofsection 28to bring it in line with the wording ofsections 7and9. 5. The Bill seeks to achieve the above objects. -Gaz. of Ind., 10 -8-67. Pt. II, S. 2, Ext.. p. 729. Act 54 of 1971.- The Coal Bearing Areas (Acquisition and Development) Act, 1957 (20 of 1957) (hereinafter referred to as the Coal Bearing Areas Act) provides inter alia or the acquisition by the Central Government of virgin lands, including underground minerals, or rights in or over such lands. Under the Explanation to clause (a) of sub-section (5) ofsection 13. which provides that the value of any minerals lying in the land will not be taken into consideration in determining the market value of any land no compensation is payable to the State Governments in respect of the underground minerals which also vest in the Central Government when the land is acquired by the Central Government. The State Governments have been representing from time to time that this results in their being deprived of large sums by way of revenue. The Central Government has considered the representations of the State Government and has decided that the State Governments should he paid purely on an ex gratia basis such sums as they would have been entitled to receive by way of royalty, had mining leases been granted in respect of the areas acquired. It is now proposed to amend the Coal Bearing Areas Act to make such payments obligatory. 2. Sections 4to9 of the Coal Bearing Areas Actdeal with the procedure for acquiring coal bearing areas under the Act. Briefly stated, the procedure envisages apreliminary notification respecting intention of the Government to prospect for coal on land in any locality, a second notification of the intention of the Government to acquire the whole or any part of the land or any rights in or over the land after satisfying itself that coal is obtainable therein and a declaration, after considering objections to the second notification, that the land or any lights in or over the land should be acquired. This procedure is for all material purposes similar to the procedure provided underthe Land Acquisition Act, 1894, as it stood before it was amended in 1967.The Supreme Court had.in State of Madhya Pradesh v.Vishnu Prasad Sharma, AIR 1966 SC 1593, held that under the relevant provisions of the land and Acquisition Act, it was not permissible for Government to acquire by stages any land in respect of which it had notified its intention to acquire. The Land Acquisition Act was amended in 1967 to overcome the effect of the decision of the Supreme Court and to render possible acquisition of land by stages as also to validate such acquisition made in the post. Under the Coal Bearing Areas Act also acquisition of land has been made by stages in several cases in the past and it would be convenient if Government has the power to acquire land by stages because that would enable Government to acquire only so much of the land as it may he n a position to exploit without delay and leave the remaining land with the owner till such time as the Government is in a position to exploit the same. It is. therefore, proposed to amend the Coal Bearing Areas Act on the same lines on which the Land Acquisition (Amendment and Validation) Act, 1967. amended the Land Acquisition Act. 1894 and also to validate past acquisitions of land. -3. It is proposed to avail of the present opportunity to make certain other amendments to remove lacunae disclosed during the actual working of the Coal Bearing Areas Act. These amendments are (a) for providing (on the same lines as the sixth clause ofsection 24 of the Land Acquisition Act, 1894) that any increase to the value of the other land of the owner likely to accrue from the use to which the land acquired will be put shall not be taken into consideration in assessing the compensation payable undersection 13of the Act. (b) for investing the Tribunal, constituted undersection 14of the Act for determining compensation payable in any case, with powers of a civil Court in respect of matters like summoning and enforcing the attendance of any person examining on oath. etc.: and (c) or enabling every person who claims to be a person interested in compensation (not being a person who has received the amount otherwise than under protest), to prefer an application before the Tribunal. 4 The Bill seeks to achieve the above objects. -Gaz. of Ind., 2-8-71, Pt. II, S. 2, Ext., p. 503.
An Act to establish in the economic interest of India greater public control over the coal mining industry and its development by providing for the acquisition by the State of unworked land containing or likely to contain coal deposits or of rights in or over such land, for the extinguishment or modification of such rights accruing by virtue of any agreement, lease, licence or otherwise, and for matters connected therewith. BE it enacted by Parliament in the Eighth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE, EXTENT AND COMMENCEMENT
- (1) This Act may be called The Coal Bearing Areas (Acquisition and Development) Act, 1957.
(2) It extends2to the whole of India, except the State of Jammu and Kashmir.
(3) It shall come into force on such date' as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
- In this Act, unless the context otherwise requires,-
(a) "competent authority" means any person appointed to be a competent authority undersection 3-;
(b) "Government company" means a Government company as defined in section 617 of the Companies Act, 1956-, in which any land or rights in or over land shall have vested undersection 11-;
(c) "Mineral Concession Rules" means the rules for the time being in force made underthe Mines and Minerals (Regulation and Development) Act, 1948;
"3[(cc) "Mining lease" includes a mining sub-lease, and "lessee" shall be construed accordingly;]
(d) the expression "person interested" includes all persons claiming an interest in compensation to be made on account of the acquisition of rights in or over land, under this Act;
(e) "prescribed" means prescribed by rules made under this Act;
(f) "Tribunal" means the Tribunal constituted undersection 14-.
SECTION 03: APPOINTMENT OF COMPETENT AUTHORITY
- The Central Government, may, by notification in the Official Gazette, appoint any person to be the competent authority for the purposes of this Act; and different persons may be appointed as competent authorities for different provisions of this Act and for different areas.
SECTION 04: PRELIMINARY NOTIFICATION RESPECTING INTENTION TO PROSPECT FOR COAL IN ANY AREA AND POWERS OF COMPETENT AUTHORITIES THEREUPON
- (1) Whenever it appears to the Central Government that coal is likely to be obtained from land in any locality, it may, by notification in the Official Gazette, give notice of its intention to prospect for coal therein.
(2) Every notification under sub-section ( 1 ) shall give a brief description of the land and state its approximate area.
(3) On the issue of a notification under sub-section (1), it shall be lawful for the competent authority' and for his servants and workmen-
(a) to enter upon and survey any land in such locality;
(b) to dig or bore into the sub -soil;;
(c) to do all other acts necessary to prospect tor coal in the land;
(d) to set out the boundaries of the and in which prospecting is proposed to be done and the intended line of the work. if any. proposed to be made thereon;
(e) to mark such boundaries and line by placing marks; and
(f) where otherwise the survey cannot be completed and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle; Provided that no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days4notice in writing of his intention to do so.
(4) In issuing a notification under this section the Central Government shall exclude therefrom that portion of any land in which coal mining operations are actually being carried on in conformity with the provisions of any enactment, rule or order for the time being in force or any premises on which any process ancillary to the getting, dressing or preparation for sale of coal obtained as a result of such operations is being carried on are situate.
SECTION 05: EFFECT OF NOTIFICATION ON PROSPECTING LICENCES AND MINING LEASES
- On the issue of a notification under sub-section (1) ofsection 4-in respect of any land-
(a) any prospecting licence5[which authorises any person] to prospect for coal or any other mineral in the land shall cease to have effect; and
(b) any mining lease6[* * *] shall, in so far as it authorises the lessee or any person claiming through him to undertake any operation in the land, cease to have effect for so long as the notification under that sub-section is in force.
SECTION 06: COMPENSATION FOR ANY NECESSARY DAMAGE DONE UNDER SECTION 4
- (1) Whenever any action of the nature described in sub-section (3) ofsection 4-is to be taken, the competent authority7shall, before or at the time such action is taken, pay or tender payment for all necessary damage which is likely to be caused, and in case of dispute as to the sufficiency of the amount so paid or tendered or as to the person to whom it should be paid or tendered, he shall at once refer the dispute to the decision of the Central Government, and the decision of the Central Government shall be final.
(2) The fact that there exists any such dispute as is referred to in this section shall not be a bar to action under sub-section (3) ofsection 4-.
SECTION 07: POWER TO ACQUIRE LAND OR RIGHTS IN OR OVER LAND NOTIFIED UNDER SECTION 4
- (1) If the Central Government is satisfied that coal is obtainable in the whole or any part of the land notified under sub-section ( 1 ) ofsection 4-, it may, within a period of two years from the date of the said notification or within such further period not exceeding one year in the aggregate as the Central Government may specify in this behalf, by notification in the Official Gazette, give notice of its intention to acquire the whole or any part of the land or of any rights in or over such land, as the case may be.
(2) If no notice to acquire the land or any rights in or over such land is given under sub-section (1) within the period allowed thereunder, the notification issued under sub-section (1) ofsection 4- shall cease to have effect on the expiration of three years from the date thereof.
SECTION 08: OBJECTIONS TO ACQUISITION
- (1) Any person interested in any land in respect of which a notification undersection 7-has been issued may, within thirty days of the issue of the notification, object to the acquisition of the whole or any part of the land or of any rights in or over such land.
Explanation.- It shall not be an objection within the meaning of this section for any person to say that he himself desires to undertake mining operations in the land for the production of coal and that such operations should not be undertaken by the Central Government or by any other person.
(2) Every objection under sub-section (1) shall be made to the competent authority in writing, and the competent authority shall give the objector an opportunity of being heard either in person or by a legal practitioner and shall, after hearing all such objections and after-making such further inquiry, if any, as he thinks necessary,8[either make a report in respect of the land which has been notified under sub-section (1) ofsection 7-or of rights in or over such land, or make different reports in respect of different parcels of such land or of rights in or over such land, to the Central Government, containing his recommendations on the objections, together with the record of the proceedings held by him, for the decision of that Government.]
(3) For the purposes of this section, a person shall be deemed to be interested in land who would be entitled to claim an interest in compensation if the land or any rights in or over such land were acquired under this Act.
SECTION 09: DECLARATION OF ACQUISITION
- (1) When-the Central Government is satisfied, after considering the report, if any, made undersection 8-the any land or any rights in or over such land should be acquired, a declaration shall be made by it to that effect,9[and different declarations may be made from time to time in respect of different parcels of any land, or of rights in or over such land, covered by the same notification under sub-section (1) ofsection 7-, irrespective of whether one report or different reports has or have been made (wherever required) under sub-section (2) ofsection 8-].10[Provided that no declaration in respect of any particular land, or rights in or over such land, covered by a notification under sub-section ( 1 ) ofsection 7-, issued after the commencement of the Coal Bearing Areas (Acquisition and Development) Amendment and Validation Act, 1971, shall be made after the expiry of three years from the date of the said notification: Provided further that, where a declaration relates to any land or to any rights in or over land belonging to a State Government which has or have not been leased out, no such declaration shall be made except after previous consultation with the State Government.
(2)11[Every declaration] shall be published in the official Gazette, and-
(a) in any case where land is to be acquired, shall state the district or other territorial division in which the land is situate and its approximate area; and, where a plan shall have been made of the land, the place where such plan may be inspected;
(b) in any case where rights in or over such land are to be acquired, shall state the nature and extent of the rights in addition to the matters relating to the land specified in clause (a); and a copy of every such declaration shall be sent to the State Government concerned.
SECTION 09A: SPECIAL POWERS IN CASES OF URGENCY
- If the Central Government is satisfied that it is necessary to acquire immediately the whole or any part of the land notified under sub-section (1) of section 4-or any rights in or over such land, the Central Government may direct that the provisions ofsection 8-shall not apply, and if it does so direct, a declaration may be made undersection 9-in respect thereof at any time after the issue of the notification undersection 7-]
SECTION 10: VESTING OF LAND OR RIGHTS IN CENTRAL GOVERNMENT
- (1) On the publication in the Official Gazette of the declaration undersection 9-, the land or the rights in or over the land, as the case may be, shall vest absolutely in the Central Government13 [free from all encumbrances].
(2) Where the rights under any mining lease14[granted or deemed to have been granted by a State Government] to any person are acquired under this Act, the Central Government shall, on and from the date of such vesting, be deemed to have become the lessee of the State Government as if a mining lease under the Mineral Concession Rules had been granted by the State Government to the Central Government, the period thereof being the entire period for which such a lease could have been granted by the State Government under those rules.
SECTION 11: POWER OF CENTRAL GOVERNMENT TO DIRECT VESTING OF LAND OR RIGHTS IN A GOVERNMENT COMPANY
- (1) Notwithstanding anything contained insection 10-, the Central Government may, if it is satisfied that a Government company is willing to comply, or has complied, with such terms and conditions as the Central Government may think fit to impose, direct, by order in writing, that the land or the rights in or over the land, as the case may be, shall, instead of vesting in the Central Government undersection 10-or continuing to so vest, vest in the Government company either on the date of publication of the declaration or on such other date as may be specified in the direction.
(2) Where the rights under any mining lease acquired under this Act vest in a Government company under sub-section (1), the Government company shall, on and from the date of such vesting, be deemed to have become the lessee of the State Government as if a mining lease under the Mineral Concession Rules had been granted by the State Government to the Government company, the period thereof being the entire period for which such a lease could have been granted by the State Government under those rules; and all the rights and liabilities of the Central Government in relation to the lease or the land covered by it shall, on and from the date of such vesting, be deemed to have become the rights and liabilities of the Government company.
SECTION 12: POWER TO TAKE POSSESSION OF LAND ACQUIRED
- The competent authority15may, by notice in writing, require any person in possession of any land acquired under this Act to surrender or deliver possession of the land within such period as may be specified in the notice, and if a person refuses or fails to comply with any such notice, the competent authority may enter upon and take possession of the land, and for that purpose may use or cause to be used such force as may be necessary.
SECTION 13: COMPENSATION FOR PROSPECTING LICENCES CEASING TO HAVE EFFECT, RIGHTS UNDER MINING LEASES BEING ACQUIRED, ETC
- (1) Where a prospecting licence ceases to have effect undersection 5-, there shall be paid to the person interested compensation, the amount of which shall be a sum made up of all items of "reaonable and bona fide expenditure actually incurred in respect of the land, that is to say,-
(i) the expenditure incurred in obtaining the licence;
(ii) the expenditure, if any, incurred in respect, of the preparation of maps, charts and other documents relating to the land, the collection from the land of cores or other mineral samples and the due analysis thereof and the preparation of any other relevant records or material;
(iii) the expenditure, if any, incurred in respect of the construction of roads or other essential works on the land, if such roads or works are in existence and in a usable condition;
(iv) the expenditure, if any, incurred in respect of any other operation necessary for prospecting carried out in the land.
(2) Where the rights under a mining lease are acquired under this Act, there shall be paid to the person interested compensation, the amount of which shall be a sum made up of the following items, namely,-
(i) if the lease was granted after prospecting operations had been carried out in respect of the land under a prospecting licence, the sum of all items of reasonable and bona fide expenditure actually incurred with respect to the matters specified in clauses (i), (ii), (iii) and (iv) of sub-section (1) before the date of the lease:
Provided that where two or more leases had been granted in relation to any land covered previously by one prospecting licence, only so much of the expenditure aforesaid as bears to the total expenditure the same proportion as the area under the mining lease in respect of which the rights have been acquired bears to the total area covered by the mining leases shall be payable under this clause;
(ii) any reasonable and bona fide expenditure of the nature referred to in clauses (i), (ii) and (iii) of sub-section ( 1 ) actually incurred in relation to the lease, together with the salami, if any, paid for obtaining the lease;
(iii) the expenditure, if any, incurred by way of payment of dead-rent or minimum royalty during any year or years when there was no production of coal;
(iv) interest on any such expenditure referred to in clauses (i), (ii) and (iii) as has actually been incurred16[up to] the year in which the rights under the lease are acquired, interest being calculated in the following manner, that is to say,- interest at the rate of five per centum per annum in respect of the expenditure incurred during each calendar year for the first five years commencing from the year in which such expenditure was incurred plus interest at the rate of four per centum per annum in respect of each subsequent year after the expiration of the first five years and ending with the year in which the rights under the lease are acquired : Provided that the total sum payable under this clause shall not exceed one -half of the total amount referred to in17[clauses (i),
(ii) and (iii)].
(3) Where the rights under a mining lease acquired undersection 9-relate only to a part of the land covered by the mining lease, the amount of compensation payable shall be such as bears to the total compensation which would have been payable if the rights of the mining lessee in respect of the entire land had been acquired the same proportion which the area of the land in respect of which the rights are acquired bears to the total area of the land covered by the mining lease.
(4) Where a mining lease ceases to have effect for any period under clause (b) ofsection 5-, there shall be paid by way of compensation for the period during which the lease so ceased to have effect, a sum equivalent to five per centum of any such expenditure as is referred to in clauses (i) and (iii) of sub-section (2) for each year during which the lease remains suspended,
(5) Where any land is acquired undersection 9-, there shall be paid compensation to the person interested the amount of which shall be determined after taking into consideration-
(a) the market value of the land at the date of the publication of the notification under sub -section (1) ofsection 4-;
Explanation.-The value of any minerals lying in the land shall not be taken into consideration in determining the market value of any land;
(b) the damage sustained by the person interested, by reason of the taking of any standing crops or trees which may be on the land at the lime of the taking possession thereof;
(c) the damage, if any, sustained by the person interested, at the time of taking possession of the land. By reason of severing such land from other land;
(d) the damage, if any, sustained by the person interested, at the time of taking possession of the land, by reason of the acquisition injuriously affecting his other immovable property in any other manner, or his earnings;
(e) if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change; and
(f) the damage, if any, bonafide resulting from diminution of the profits of the land between the time of the publication of the notification under sub-section (1) ofsection 4-and the time of the publication of the declaration under sub-section (2) ofsection 9-.
19[(5A) In determining the amount of compensation for any land acquired under section 9-, any increase to the value of the other land of the person interested, likely to accrue from the use to which the land acquired will be put shall not be taken into consideration.]
(6) Where any operation carried on by or on behalf of the Central Government in the exercise of any powers conferred by this Act causes or is likely to cause damage to the surface of any land or any works thereon and in respect thereof no provision for compensation is made elsewhere in this Act, the competent authority18shall pay or tender payment for all such damage, and, in case of dispute as to the sufficiency of the amount so paid or tendered or as to the person to whom it is to be paid or tendered, he shall refer the dispute to the decision of the Tribunal.
(7) No compensation under this section in relation to maps, charts and other documents shall be paid unless the person to whom it is payable has delivered to the prescribed authority all the maps, charts and other documents.
SECTION 14: METHOD OF DETERMINING COMPENSATION
-20(1) Where the amount of any compensation payable under this Act can be fixed by agreement, it shall be paid in accordance with such agreement.
(2) Where no such agreement can be reached, the Central Government shall constitute a Tribunal consisting of a person who is or has been or is qualified to be a Judge of a High Court for the purpose of determining the amount.
(3) The Central Government may in any particular case nominate a person having expert knowledge in mining to assist the Tribunal, and where such nomination is made, the person or persons interested may also nominate any other person for the same purpose.
(4) At the commencement of the proceedings before the Tribunal the Central Government and the person interested shall state what in their respective opinions is a fair amount of compensation.
(5) The Tribunal shall, after hearing the dispute, make an award determining the amount of compensation which appears to it to be just and specify the person or persons to whom the compensation shall be paid; and in making the award the Tribunal shall have regard to the circumstances of each case and to the foregoing provisions of this Act with respect to the manner in which the amount of compensation shall be determined in so far as the said provisions or any of them may be applicable.
(6) Where there is a dispute as to the person or persons entitled to compensation and the Tribunal finds that more persons than one are entitled to compensation, it shall apportion the amount thereof among such persons and in such manner as it thinks fit.
(7) Nothing inthe Arbitration Act, 1940-, shall apply to any proceedings under this section.
20[(8) The Tribunal, in the proceedings before it, shall have all the powers which a civil Court has while trying a suit underthe Code of Civil Procedure, 1908-, in respect of the following matters,
namely:-
(i) summoning and enforcing the attendance of any person and examining him on oath;
(ii) requiring the discovery and production of any document:
(iii) reception of evidence on affidavits;
(iv) requisitioning any public record from any Court or office; and
(v) issuing commissions for examination of witnesses.]
SECTION 15: COSTS
- Every award made by the Tribunal shall also state the amount of costs incurred in the proceedings before it and by what persons and in what proportions they are to be paid.
SECTION 16: INTEREST ON AWARDS
-21If the sum which in the opinion of the Tribunal ought to have been awarded as compensation is in excess of the sum which the Central Government has stated to be a fair amount of compensation, the award of the Tribunal may direct that the Central Government shall pay interest on such excess at the rate of five per centum per annum from the date on which it became payable to the date of payment of such excess.
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