Section 17 in Public Debt (Compensation Bonds) Rules, 1954
17. Application for grant of information.-
(1)Any person requiring information regarding a bond in the custody of the Public Debt Office may apply to that office in writing stating the form in which the information is required.(2)Every such application shall state with precision the particulars (namely the number, description and the face value) of the bond and shall contain a statement of the purpose for which the information is required and of the interest of the applicant in the bond. If any of the above particulars are not known to the applican,, 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 prescribe.
