Section 630 in The Orissa Estates Abolition Rules, 1952
630. When the Interim Compensation Payment Order has been issued under Section 38 (2) of Orissa Estates Abolition Act to are Intermediary, special care should be taken to see that final compensation has been fixed after taking into account the interim compensation paid to the Intermediary and to send the copy of the Collector's order authorising the Treasury Officer to pay interim compensation alongwith the voucher to the Accountant-General if not already done, for audit in his office. A note of the number and date of final compensation annuity payment order should be made by the Collector in the Register of Interim Compensation Payment Order (Col. 12 of Form No. OTC 70).
