Section 116 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
116. Certificate of payment of compensation.
(1)When the claim of an applicant for compensation has been settled wholly or in part, there shall be issued to him a certificate of payment of compensation in the form specified in Appendix XXIX on his furnishing a receipt in the form specified in Appendix XXX.(2)Any such certificate shall be preserved by the claimant for production on demand by any officer of the Central Government or State Government performing functions in relation to rehabilitation of displaced persons or the payment of compensation to him.
