Section 18 in The Government Securities Regulations, 2007
18. Application for grant of information or inspection relating to Government security
.-(1) A person may submit an application to the bank or its agent for information regarding Government security or inspection thereof subject to the provisions of this regulation.(2)An application under sub-regulation (1) shall contain the following, namely:--(a)security number;(b)nomenclature of the loan;(c)face value of security; and(d)a statement of the purpose for which the information is required as well as the interest of the applicant in the security.(3)If any of the particulars referred to in sub-regulation (2) are not known to the applicant, the bank or its agent may supply the required particulars, if available, to the applicant subject to provisions of this regulation and regulations 19 and 20.
