Section 644 in The Orissa Estates Abolition Rules, 1952
644. When an Intermediary draws his compensation through an agent or representative, the claim must be supported by the written authority of the Intermediary to pay the compensation to the agent or the representative nominated to receive payment on his behalf. In such cases the endorsement "Received Payment" must be signed by the Intermediary and a separate receipt which need not be stamped, shall be endorsed by the authorised agent or the nominee, as the case may be, in token of having actually received the payment.
