(3)Form N (20). - The Collector of the district will draw from the Treasury the Bonds for payment of interest, or the Bonds and or challans for payment of instalments, etc. when required under sub-rule (4), on a Requisition for Bonds and/or challans in Form N (20) and shall [along with application in Form N (20-A), on which the Treasury Officer will endorse an acknowledgement of receipt] [Inserted by Notification No. 339 L.R., dated 14.1.1960.] redeposit the same in the Treasury for safe custody after such payment. Payment of interest and instalments, if any, on such Bonds will be made in the manner laid down in Rule 35.
