Section 626(1) in The Orissa Estates Abolition Rules, 1952
(1)On receipt of a Compensation Payment Order in Form No. O.T.C. 75 a Treasury, the Intermediary's copy shall be made over to him after proper identification when he appears to receive his compensation for the first time. The specimen signature or the thumb impression, as the case may be, of the Intermediary shall be taken, when necessary in the space provided for the purpose in the Treasury copy of the Compensation Payment Order.
