Section 628(1) in The Orissa Estates Abolition Rules, 1952
(1)Treasury Officers are authorised to renew Compensation Payment Orders without reference to the Collector in cases in which Intermediary's half is lost, worn or torn, or the entries on the reverse of either the Intermediary's or the disburser's half are completely filled up. The renewed Compensation Payment Orders shall bear the old number, date and facsimile of signature of the issuing officer and the old ones, if available, shall be retained by the disbursing officer for three years and then destroyed. A note of the issue of title new Compensation Payment Order shall be made in the 'Remarks' column of the Register of Compensation Payment Orders prescribed in subsidiary Rules 632.
