- Where the Stock is issued at a price lower than that at which it is to be redeemed, the difference between the price of issue and the price of redemption shall for the purpose of these rules be treated as "deferred revenue expenditure" of the Board which may be written off by charging it to the Board's current revenue by equal annual instalments extending over half the period within which the stock is to be redeemed:Provided that if the stock is redeemed prior to the due date, the entire balance of the said expenditure not written off in the past years shall be charged to the revenue of the year in which the stock is redeemed.
