Section 653(i) in The Orissa Estates Abolition Rules, 1952
(i)On the death of an annuity holder, his copy of the annuity payment order shall be returned by his family to the Collector of the district with a report stating the date of death. The report of date should be also sent to the Treasury Officer so that the disburser's copy of the annuity payment order may be returned immediately by the Treasury Officer to the Collector of the district under intimation to the Accountant-General. On receipt of intimation of deaths of an annuity holder the Collector shall at once make a note of the fact in column of the Register of Compensation Annuity Payment Order (Form O.T.C. 72).
