Section 645 in The Orissa Estates Abolition Rules, 1952
645. Notwithstanding anything contained in these rules a leper Intermediary on account of the contagious nature of his disease, shall be paid without being called upon to produce the Compensation Payment Order or a Bill. He shall merely appear before the disbursing officer who shall order one of the staff to fill up (in lieu of the Intermediary doing it himself a bill form in O.T.C. 74 on which payment shall at once be made and the fact recorded in the register, which shall be initialled by the disbursing officer as having been paid in his presence. In such cases a duly countersigned certificate of payment should also be recorded on the bills. Lepers shall never be allowed to sign or affix their thumb impressions on compensation bills.
Note 1 - In the case of Treasuries where payments are made though the State Bank of India, the Treasury Officer shall draw the money required from the Bank and shall have the payment made in his presence and shall record a certificate of disbursement in the voucher as stated above.Note 2 - In case the leper Intermediary is unable to move or to appear before the disbursing officer due to seriousness of the disease for receiving payment of compensation, such payment may be made through the Tahasildar. After payment the Tahasildar should record a certificate on the body of the Bill that the amount of the Bill has been paid by him personally to the leper Intermediary.
