Section 632 in The Orissa Estates Abolition Rules, 1952
632. Register of Compensation Payment Orders. - Each disbursing Officer shall keep a register in Form OTC 73 of the compensation Payment orders issued on his office which will serve as an index to the files or Orders referred to in Sub-rule (2) of Subsidiary Rules, 626. After seeing that the new order is correctly entered in this register the disbursing officer, shall put his initials in the column of name of Intermediary and rule a red ink line across the page below the entry The column for remarks will be blank as long as the order of payment is in force; but when both copies of the order are returned on account of death of an intermediary or otherwise for which the name-of Intermediaries can be removed permanently off the list maintained in the office of the disbursing officer the date and cause of return shall be entered therein black ink under the disbursing officer's initials. If the disburser's copy only is returned on account non-appearance of an Intermediary, the date will be entered in red ink and on reclaiming it, this date will be struck out
In case the heir or heirs of the deceased intermediaries apply for compensation their Compensation Payment Orders should be treated as fresh orders and the procedure adopted for the issue of original orders will apply. The fact of issue of fresh orders to the heir or heirs of the deceased Intermediaries may also be intimated to the audit to admit payment against these new orders. It is essential that the Compensation Payment Order should state the period for which the compensation is payable. In Calculating such period the competent authority shall deduct from 30 years the period for which the compensation has already been paid to the deceased Intermediary,
