Section 629(4) in The Orissa Estates Abolition Rules, 1952
(4)In case where the Compensation payable in respect of any estate is ordered to be paid in one instalment the amount may, with the consent of the Intermediary be remitted to him by postal money order after deducting the money order commission from the compensation amount. In such cases the Collector instead of drawing the amount from the Treasury in cash shall present the bill in O.T.C. Form No. 75-B along with a properly prepared money order form or forms as the case may be. The purpose of the money order must be briefly stated on the acknowledgement portion of the money order from in contention of the entry "Received the sum specified on the reverse on............sufficient space being left below the manuscript entry thus made for the signature or thumb impression of the payee The money order acknowledgement will as usual be received by the Treasury Officer who after exercising necessary check prescribed in S. R. 156 (2) shall transmit it to the Collector for record. The acknowledgement of the Intermediary shall be preserved by the Collector and the fact of payment shall be recorded in the Register of Compensation Annuity Payment Order. If the Intermediary does not receive the money or the money order if received back undelivered, the Collector on receipt of the said information shall arrange to place the amount in Revenue Deposit by presenting a challan in the Treasury.
