Section 4(2) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(2)While the consignments are in the Railway Station and their outward condition shows reasonable signs of pilferage or tampering, steps shall be taken for getting open delivery of the same. It, on taking delivery of the contents with reference to the invoices concerned it is found that there has been theft or loss or shortage or damage to the contents in whole or in part, a detailed claim shall immediately be filed with the appropriate railway authorities with copies of the claim to the Central Stamp Depot at Nasik Road, the District Treasury Officer (in case of a Sub-Treasury) and the Board of Revenue and also to the Railway Police for investigation.
