Section 3(2) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(2)Where an annuity deposit certificate is enfaced at a branch of the State Bank of India or any of its subsidiary Bank, the annuity due shall be paid on presentation of the certificate along with a receipt of Form 6 prescribed under the Annuity Deposit Scheme :Provided that the Public Debt Office may, on presentation of the certificate, pay the annuity due by a warrant payable at the branch where the certificate is enfaced.
