Section 6(1) in The Orissa Land Reforms (Financial) Rules, 1975
(1)The amount on account of the annual instalment together with the interest due thereon payable under Sub-rule (2) of Rule 4 shall be drawn from the nearest treasury of the district by the Revenue Officer in the Miscellaneous Bill Form (Orissa Treasury Code Form No. 13) after the instalment amount is sanctioned by the Revenue Officer in Form A :Provided that where Government decide to make full payment of the amount in one instalment or the outstanding balance under the proviso to the said Sub-rule, the lump sum amount shall also be drawn and paid in the same manner ;Provided further that when the annual instalment is drawn for the first time or the entire amount is drawn, the amount deducted from the amount under Section 46 of the Act shall be included in the amount of the Bill and shall be simultaneously adjusted under the appropriate head of account by transfer credit for which necessary chalan in the Orissa Treasury Code Form No. 6 shall be attached.
