Section 12 in The Orissa Land Reforms (Financial) Rules, 1975
12. Payment by money order.
- Where the amount [* * *] [Deleted OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] is rupees five hundred only or less the Revenue Officer shall draw the amount and send it to the payee by postal money order after deducting the money order commission to his last known address [on an application filed by the payee to that effect] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] or make payment to the payee in person where the payee prefer to appear in person to take payment. Acknowledgement of the payee on the money order form will be taken as valid receipt in support of such payment for all purposes.
