Section 619 in The Orissa Estates Abolition Rules, 1952
619. Payment of claims. - Save as hereinafter provided the Intermediary shall receive payment after identification by comparison with the particulars received with the Interim Compensation Payment Order The acquittance of the Intermediary shall be taken on the reverse of the Payee's copy of the Order (which shall treated as bill) with one anna receipt stamp, if necessary.
Where the Intermediary is unable to appear himself herself to receive the payment he/she shall sign on the place provided for the purpose on the reverse of the order with one anna stamp receipt. If necessary, and present the order to the Treasury through his/her duly authorised agent together with a life certificate signed by a person exercising the powers of a Magistrate under the [Code of Criminal Procedure, 1898 (V of 1898)] [Now See Criminal Procedure Code 1973 (Act No. 2 of 1974).] or by any Registrar of Sub-Registrar appointed under the Indian Registration Act, 1908 (XVI of 1908) or by any Pensioned Officer who, before retirement, exercised the powers of a Magistrate or any Gazetted Officer, or by a Munsif. A separate receipt which need not be stamped, shall be endorsed by the Agent, in token of having actually received the amount.
