Section 628(2) in The Orissa Estates Abolition Rules, 1952
(2)On the renewal of a Compensation Payment Order, the portion of the original order containing the facsimile of the Intermediary's signature or his thumb impression) as the case may, where it is kept shall be cut and pasted on the renewed Compensation payment Order before the latter is signed by the Treasury Officer.Note - In the case of compensation paid at Sub-Treasury, the Compensation Payment Orders shall be returned to the District Treasury for renewal.
