Section 642 in The Orissa Estates Abolition Rules, 1952
642. Forms of compensation bills and connected certificates. - (1) Save hereinafter provided in this rule, claims for payment of compensation shall be presented on bills in Form O.T.C. 74 a copy of which will be supplied by the disbursing officer to each Intermediary or his agent or representative. The bill must be duly receipted by the Intermediary or by some other person authorised to give legal acquittance on his behalf, and if the Intermediary cannot sign, his thumb impression shall be taken on the bill.
The Intermediary's copy of the Compensation Payment Order must invariably be presented with the bill.In the case of illiterate Intermediaries and purdanashin ladies acquittance by seal mark attested by some well-known and respectable person may be accepted in lieu of thumb impressions.(2)The Treasury Officer shall keep proper watch over the payment orders (Disburser's portion) issued to him, After expiry of thirty days from the date of issue of Compensation Annuity Payment Order, he shall have no power to. pay and shall promptly report to the Collector of the nonpayment of compensation. On receipt of such information the Collector shall draw the amount of the said annuity or compensation in Form No. O.T.C. 74 or 7"5-N and put the same as Revenue Deposit by transfer credit under intimation of the fact to the Intermediary by Registered post with acknowledgement due. An entry to the effect that the compensation money has been kept in Revenue Deposit shall be made in Register No. 72 under the dated initial of the Collector.The Treasury Officer shall also keep not in the Register of Compensation Payment Order in Form O.T.C. No. 73 and on the copy of the payment order Form 75 or 76-A received by him previously.Form repayment of the amount placed under Revenue Deposit the procedure prescribed in Subsidiary Rules 427 at seq. of Orissa Treasury Code. Volume I shall be followed.
