Section 628 in The Orissa Estates Abolition Rules, 1952
628.
(1)Treasury Officers are authorised to renew Compensation Payment Orders without reference to the Collector in cases in which Intermediary's half is lost, worn or torn, or the entries on the reverse of either the Intermediary's or the disburser's half are completely filled up. The renewed Compensation Payment Orders shall bear the old number, date and facsimile of signature of the issuing officer and the old ones, if available, shall be retained by the disbursing officer for three years and then destroyed. A note of the issue of title new Compensation Payment Order shall be made in the 'Remarks' column of the Register of Compensation Payment Orders prescribed in subsidiary Rules 632.(2)On the renewal of a Compensation Payment Order, the portion of the original order containing the facsimile of the Intermediary's signature or his thumb impression) as the case may, where it is kept shall be cut and pasted on the renewed Compensation payment Order before the latter is signed by the Treasury Officer.Note - In the case of compensation paid at Sub-Treasury, the Compensation Payment Orders shall be returned to the District Treasury for renewal.
