Section 10(2) in Public Debt (Annuity Certificates) Rules, 1954
(2)Every such application shall state with precision the particulars (namely the number, description and the face value of the annuity certificate and shall contain a statement of the purpose for which the information is required and the interest of the aplicant in the annuity certificate. If any of the above particulars are not known to the applicant, the Bank may on application in writing being made to it, direct the Public Debt Office, at its discretion, to supply the required particular or particulars, if available, to the applicant subject to such conditions and on payment of such fees, if any, as it may direct.
