Section 19(2) in The Government Securities Regulations, 2007
(2)In other cases, other than the cases referred to in sub-regulation (1), the bank or its agent may, subject to the provisions hereinafter mentioned, grant a certified copy of an endorsement on a Government security or an entry in any register or book maintained or kept by that office relating to any Government security, on being satisfied that the security in question has stood in the name of the applicant, or of a person in whom the applicant has a representative interest, and further that the applicant has a bona fide interest in the security in respect of which the application is made:Provided that if the Government security has been cancelled on payment of the due thereof, no copy of endorsement thereon shall be granted which purports to give a title subsequent to the termination of the applicant's interest in the Government security.
