Section 10(1) in Public Debt (Compensation Bonds) Rules, 1954
(1)The holder of a bond may be required by the Public Debt Office to receipt the same for renewal in any of the following cases, namely:(a)[if no space is left of the back of the bond for further endorsement] [Substituted by S.R.O. 1196, dated 19.5.1956] of if any word is written upon the bond across any existing endorsement or endorsements:(b)if the bond is torn or in any way damaged or crowded with writing or unfit, in the opinion of the Public Debt Office;(c)if any endorsement is not clear and distinct or does not indicate the payee or payees, as the case may be, by name or in the case of office-holders, by office, or is made otherwise than in one of the endorsement cages on the back of the bond;(d)if the bond having been enfaced three times for payment of instalments is presented for re-enforcement; and(e)if, in the opinion of the Public Debt Office, the title of the person presenting the bond for payment of instalment is irregular or not fully proved.
