Section 636 in The Orissa Estates Abolition Rules, 1952
636. A compensation annuity holder should as far as possible take payment in person. Where however, the Annuity holder including a female annuity holder nor accustomed to appear in public or an annuity holder who is unable to appear in consequence of bodily illness or informity) desires payment through an authorised representative he or she should produce at the time of each payment life certificate signed by some person exercising the powers of a Magistrate under the Criminal Procedure Code or by a Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908 or by any pensioned officer who before retirement, exercised the powers of Magistrate or any Gazetted Officer or by a Munsif.
