Section 30(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)In case the Government opts to redeem any class or classes of bonds before they are paid up under Rule 26. the Government shall decide what amount, if any, is available for the redemption of the bonds. They shall inform the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.], of the amount and the class of bonds, if any, which are to be redeemed not later than four months before the proposed date of redemption.The [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.] shall arrange, as soon as possible, for the drawing of lots and shall, on the completion of the draw, send a list of the bonds drawn & to be redeemed to the Finance Secretary to the Government of Rajasthan so as to reach him at least two months before the date of redemption. The list will show the names of the treasuries at which the bonds are enfaced. The Finance Secretary shall cause this list to be published in the Rajasthan Gazette and one or more important newspapers having their circulation in the area comprising the treasuries at which the bonds are enfaced and shall; at the same time send a notice of discharge to the treasuries concerned and also the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 8.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 23.8.1962.] not later than one month before the date of the redemption.
