Section 629(3) in The Orissa Estates Abolition Rules, 1952
(3)In cases where the compensation payable in respect of an estate is ordered to be paid in one instalment and the compensation of 4n individual Intermediary is Rs. 500/- or less, the Collector after issuing the required payment order under Sub-rule (2) above shall draw the amount of compensation in respect of such Intermediaries in Orissa Treasury Code Form No. 75-B and endorse the Bill with a spare copy marked in red ink as "Office copy" in favour of the local Tahasildar for encashment and local disbursement. If the space provided in the Orissa Treasury Code Form No. 75-B is not sufficient to write out t e names of the Intermediaries,, the Collector shall enclose to the bill a list of the payees showing the name of ex-intermediary father's name, extent of interest, address and the amount payable before it is sent to the Tahasildar. The Collector at the same time shall intimate the ex-intermediary to receive the payment from the Tahasildar within 60 days from the date of issue of the orders failing which the said money shall be placed in Revenue Deposit in the Treasury.The Tahasildar shall keep an account of the payment orders received by him in a Register in Orissa Treasury Code Form No. 73. After the parties appear before the Tahasildar to receive the payment the compensation money shall be paid in the same manner as provided in Sub-rule (2) after duty identifying the payees and obtaining their acknowledgement in support of the payment in the Remarks column of the list attached to the office copy of the Bill. After expiry of 60 days from the date of issue of payment order the Tahasildar shall return the payment order along with the list endorsing thereon a certificate to the effect that the amount have been duly paid by him to the ex-intermediaries concerned. In case of any non-payment the Tahasildar shall place the amount in Revenue Deposit and note the number and date of treasury challan against the relevant item of the list. The Collector on receipt of the intimation from the Tahasildar shall file the list of payment in the relevant case record after making necessary note of disbursement in the register maintained in Form No. 72 under dated initial. If any amount has been placed in Revenue Deposit, he shall also make a note of the fact in the register in Orissa Treasury Code Form No. 72.
