Section 647 in The Orissa Estates Abolition Rules, 1952
647. When the intermediary draws his compensation through another person the Disbursing Officer must take special precautions against fraudulent presentation of claims and satisfy himself of the existence of the Intermediary and of the identity of the payee before any payment is ordered and if he feels any suspicion, he shall refer it to the Intermediary and to the Collector before and suspicion, he shall refer it to the Intermediary and to the Collector before payment.
