Section 7 in Public Debt (Compensation Bonds) Rules, 1954
7. Publication of List.-
(i)The list referred to in rule 6 shall be published quarterly in the Official Gazette of the Government issuing the bond in the months of January, April, July and October or as soon afterwards as may be convenient.(ii)All bonds in respect of which an order has been passed under rule 6 shall be included in the first list published next after the passing of such order and thereafter such bonds shall continue to be included in each of the succeeding lists published in the months of January and July or soon thereafter until the expiration of period prescribed for the issue of duplicates.(iii)The list shall contain, as far as possible the following particulars regarding each bond included therein, namely the description of the bond, the number of the bond, its value, the person to whom, it was issued, the date from which instalments are due, the name of the applicant for a duplicate, the number and the date of the order passed by the Bank for payment of instalments or issue of a duplicate and the date of publication of the list in which the bond was first included.
