Section 11(2) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(2)Every such application shall state with precision the particulars (namely, the number, description and the fate value) of the annuity deposit certificate and shall contain a statement of the purpose for which the information is required and of the interest of the applicant in the annuity deposit certificate. If any of the above particulars of the certificate are not known to the applicant, the Bank may, on application in writing being made to it, direct the Public Debt Office, at its discretion to supply the required particulars, if available, to the applicant subject to such conditions and on payment of such fees, if any, as it may direct.
