Section 626(2) in The Orissa Estates Abolition Rules, 1952
(2)The Treasury copies of the Compensation Payment Orders shall be pasted in serial order, in a file, maintained of the purpose. This file must be kept in the personal custody of the Treasury Officer in such a manner that the Intermediaries shall not have access thereto...Note 1 - The Compensation Payment Orders will ordinarily be filed in one series for the whole district but the Collector may allow filing by Sub-Treasury series when this course is found more convenient.Note 2 - In cases where compensation is drawn through an authorised agent, who has executed the necessary indemnity bond as laid down in Rule 639, personal appearance of the intermediary is not necessary even for first payment.
