Section 629(2) in The Orissa Estates Abolition Rules, 1952
(2)[] [Added vide Finance Department Notification. No. 22600-Pen 9/56 dated 12.9.1956.] In cases where Government have decided to pay in one instalment the en-ire amount of compensation to such class of Intermediaries as nay be notified by the State Government as small Intermediaries, the Collector shall arrange to issue an order for payment of compensation in Form No. OTC 75-A (which shall be prepared in quadruplicate) and send a copy each to the payee, Treasury Officer concerned and the Accountant-General, Orissa and keep copy in his office. Only copy of paragraph 1, shall be sent to the payee with the request to appear before the Treasury Officer to receive payment on the date specified in the order. The fact of issue of payment order in lump sum under general orders of the State Government may be recorded in the Register of Compensation Annuity Payment Order in Form No. OTC 72, preferably in a separate volume for facility of reference particularly as these cases are special in nature. Notes shall also be kept indicating that the Intermediaries have been paid off finally. The entry in the register shall be made under the dated initial of the Collector. On receipt of the intimation of payment i.e. to say the memorandum attached to Form No. 75-A column 12 of the register of Compensation Payment Order shall be filled up under the dated initial of the Collector The payment order and the payment made against each shall be checked in audit.
