(3)The appropriate Indian office of the Bank shall remit interest or dividends on securities other than sterling securities, and amounts if any, received from the London office of the Bank under sub-rule (2) without delay to the depositor at an office in India to be specified by the depositor,--(a)if the office so specified is at a place where there is an office of the Bank or a branch of the Imperial Bank of India, by means of a Government draft; and(b)in other cases, by a Security Deposit Interest Payment Draft on the nearest Government Treasury, after deduction of a commission or annas four on every sum of Rs. 100 or part thereof.
