Section 21(2) in The Government Securities Regulations, 2007
(2)The bank, or, as the case may be, its agent may on receipt of the notice as referred to in clause (a) of sub-regulation (1),--(a)record the pledge, hypothecation or lien in its records and confirm the same on the duplicate and triplicate of the Form XIV and such confirmation shall be conclusive proof of the creation of pledge, hypothecation or lien; and(b)where any discrepancy is found in the Form XIV, issue a return memo on the duplicate and triplicate of the notice in Form XIV, stating the reasons for not recording the pledge, hypothecation or lien.
