Section 7 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
7. Manner of payment of instalments.
- The debtor shall either deposit in the office or send by money order at his own cost to the Collector having jurisdiction the amount of each instalment fixed by the Debt Relief Court. In the former case he shall be entitled to a receipt whereas in the latter case the acknowledgement of the receipt of the amount shall be treated as a receipt to that effect.
