Section 625(b) in The Orissa Estates Abolition Rules, 1952
(b)On determination of compensation under Sections 4 and 37 of the Orissa Estates Abolition Act in the manner prescribed in the Orissa Estates Abolition Rules the Compensation Officer shall report to the Collector the amount of compensation payable to each Intermediary in respect of each estate. On receipt of report from the Compensation Officer regarding the amount of Compensation payable to each Annuity holder in respect of each estate to the Collector shall make necessary entry in the appropriate column of the Register of Compensation Annuity Payment Order (Form O.T.C. 72 under his dated initials. A copy of the Compensation Annuity Payment Order should also be sent to the Accountant-General. The fact of issue of Payment Order shall be recorded in the Register of Compensation Annuity Payment Orders in Column 10 of O.T.C. Form 72.
