Section 626 in The Orissa Estates Abolition Rules, 1952
626.
(1)On receipt of a Compensation Payment Order in Form No. O.T.C. 75 a Treasury, the Intermediary's copy shall be made over to him after proper identification when he appears to receive his compensation for the first time. The specimen signature or the thumb impression, as the case may be, of the Intermediary shall be taken, when necessary in the space provided for the purpose in the Treasury copy of the Compensation Payment Order.(2)The Treasury copies of the Compensation Payment Orders shall be pasted in serial order, in a file, maintained of the purpose. This file must be kept in the personal custody of the Treasury Officer in such a manner that the Intermediaries shall not have access thereto...Note 1 - The Compensation Payment Orders will ordinarily be filed in one series for the whole district but the Collector may allow filing by Sub-Treasury series when this course is found more convenient.Note 2 - In cases where compensation is drawn through an authorised agent, who has executed the necessary indemnity bond as laid down in Rule 639, personal appearance of the intermediary is not necessary even for first payment.
