Section 646 in The Orissa Estates Abolition Rules, 1952
646. Checks to be applied by the Disbursing Officer. - On appearance of an Intermediary claiming payment of compensation his personal marks shall be checked by the Disbursing Officer and the signature to the receipt shall be compared with the facsimile of the signature taken on the disburser's copy of the Compensation Payment Order. If the Intermediary cannot sign his name, him thumb impression on the receipt shall be compared with the original impression taken on the order. In cases of doubt, the matter should be reference to the Collector for his orders before payments are made by the Disbursing Officers.
(2)An intermediary drawing compensation for the first time shall be required to produce the copy of the order by which the sanction to his compensation was communicated to him and his signature or thumb impression on the Bill shall be compared with the specimen signature or thumb impression attached to, and received with the Compensation Payment Order.
