Section 10 in The Orissa Land Reforms (Financial) Rules, 1975
10. Manner of payment through authorised agent.
- When the person entitled to [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] wants to draw his [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] through an agent or representative there should be a written authority from him/her to pay the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] to his/ her agent or representative and in such cases the endorsement "Receive payment" must be signed by him/her and a separate receipt which need not be stamped, shall be endorsed by the authorised agent or representative as the case may be, in token of having actually received the payment. All such payments shall be made after taking an indemnity bond duly executed by the payee to the effect that any excess paid shall be refunded.
