Section 617 in The Orissa Estates Abolition Rules, 1952
617. On receipt of the documents mentioned in Rule 616 the Collector shall arrange to issue an order for payment of interim Compensation in favour of the Intermediary in Form No. O.T.C, 6 (which shall be prepared in quadruplicate) and send a copy each to the payee, the Treasury Officer concerned and the Accountant General, Orissa (hereinafter called "Accountant General") and keep a copy in his office. The fact of issue of payment order shall be recorded in the Register of Interim Compensation Payment Order in Form No. OTC 70 and also the Register of Application in Form No. OTC 68 under the dated initial of the Collector. On receipt of intimation of payment, that is to say, the memorandum attached to Form No. OTC. 69, the column No. It of the Register of Interim Compensation Payment Order (O.T.C. 70) and also Column 10 of the Register of Application (O.T.C. 68) shall be filled up under the dated initial of the Collector. The payment order and the payment made against it shall be checked in audit.
Note - In order to prevent the possibility of double claim, a note regarding issue of payment order shall be made in the appropriate column of the Register of Application for Interim compensation.
