Section 29(2) in The Government Securities Act, 2006
(2)The Bank may, if it considers necessary so to do, issue such directions as it thinks fit, in relation to a Government security,−(i)to the holders of the subsidiary general ledger accounts including constituents' subsidiary general ledger account;(ii)to the agents maintaining bond ledger account; and(iii)to any other person dealing with the Government securities,for carrying out the purposes of this Act.
