33A. [ Procedure where claim for undelivered Bonds is made after three years from the date fixed for delivery. [Inserted by Notification No. 8226-L.R., dated 28.10.1967.]
(1)If after the return of the Bonds to the Public Debt Office, Patna, under sub-rule (7) or clause (e) of sub-rule (15) of Rule 33, a claim in respect of such Bonds is made by the compensation-holder or his successor-in-interest, the Collector shall verify the claim and also satisfy himself about the identity of the claimant. In the case of a claim by the successor-in-interest of the compensation-holder, the procedure for verifying the claim shall be the same as provided under clauses (b) to (d) of sub-rule 15 of Rule 33.(2)In case the claimant is the compensation-holder in whose favour the undelivered Bonds were issued, the Collector shall send a requisition for the Bonds to the Public Debt Office, Patna, which shall be prepared in Form "N (11 A)" in triplicate, showing inter alia; the full particulars of the Bonds (the total amount of the Bonds in words to be stated by the Collector in his own handwriting), the number and the date of the acknowledgement of the Bonds received from the Public Debt Office, Patna as recorded in column No. 17 of register in Form "N(O)", and the name full address of the Treasury to which Bonds are to be sent. The Collector shall sign and seal each copy of the requisition after satisfying himself that the entries therein have been made correctly. Thereafter, he shall send one copy of the requisition to the Public Debt office, Patna for compliance, one copy to the Treasury Officer (to whom the Bonds are to be sent by the Public Debt Office) for his information and retain the third copy in his office for record. He shall also record a suitable note in the remarks column of the register in Form "N(10)" against the relative entries.(3)If the claim has been lodged by the successor-in-interest of the compensation-holder and the claim has been verified in the manner stated above, the Collector shall advise the full particulars of the undelivered Bonds to the Public Debt Office in Form "N(11A)" and request them to cancel the Bonds from their books. The Collector shall also at the same time, send an indent for the issue of fresh Bonds in the name of the successor-in-interest, the indent being sent as prescribed in Rule 30.(4)The Public Debt Office, Patna, shall on receipt of the requisition or advice in Form "N(11 A)" return the Bonds or cancel them, as the case may be. Further on receipt of the indent referred to sub-rule (3) the Public Debt Office shall issue fresh Bonds. The old Bonds or the fresh Bonds, as the case may be, shall be sent to the Treasury Office in accordance with the procedure prescribed in Rule 31.(5)The procedure for deposit of Bonds in the Treasury, sending intimation to the Collector, periodical verification of the Bonds, maintenance of records of the Bonds received etc. shall be the same as prescribed in Rule 32.(6)The Collector shall, on receipt of an intimation from the Treasury Officer regarding receipt of the Bonds requisitioned or indented by him inform the compensation-holder or his successor-in-interest as the case may be, to take delivery of the Bonds on a specified date either in person or through his duly authorised agent and shall, on the specified date, deliver the Bonds to the compensation-holder, his successor-in-interest or his duly authorised agent. The manner in which the record of the Bonds is to be kept, the instructions to be observed for delivering the Bonds and the procedure for obtaining acknowledgement for the Bonds shall be the same as stated in sub-rule (2) of Rule 33. The Collector shall also make suitable entries regarding delivery of Bonds in the register in From N(10) referred to in Rule 33(6).]
