Section 19(1) in Public Debt (Compensation Bonds) Rules, 1954
(1)Every applicant shall, before any information is supplied or permission for inspection granted to him, execute a bond of indemnity as nearly as may be in Form G for the amount as hereinafter mentioned(a)the bond of indemnity for grant of information or inspection under any of the sub-rules (1) to (4) of rule 18 shall be for twice the amount of the instalments paid on the bond or bonds from the date of issue, and(b)the bond of indemnity for grant of information or of permission for inspection under sub-rules (5) and (6) of rule 18 shall be for the amount as may be determined by the Bank.
