(3)The loss, theft, destruction, mutilation or defacement of a treasury bill shall be further notified by the applicant in one issue each of the Gazette of Pakistan and of the local official Gazette, if any, of the place where the loss, theft, destruction, mutilation or defacement occurred. Such notification should be in the form of following, or as nearly in such form as circumstances permit:- "Lost" ("stolen", "destroyed", "mutilated", or "defaced" as the case may be)."The Treasury Bill No.............for Rs.............issued by [(name of the Government concerned)] [Substituted by No. 8(12)B/49, dated 29.10.1949] on .............and maturing after a period of.............months, having been lost (stolen, destroyed, mutilated or defaced) notice is hereby given that application is about to be made for payment of the value of the said Treasury Bill is favour of the undersigned.Name of person notifying.Residence."
