Section 36 in Bihar and Orissa Public Demand Recovery Rules
36. Transfer of negotiable instruments and shares.
(1)Where the execution of a document, or the endorsement of the party in whose name a negotiable instrument or a share in a Corporation is standing, is required to transfer such negotiable instrument or share, the Collector, or such officer as he may appoint in this behalf, may execute such document or make such endorsement as may be necessary and such execution or endorsement shall have the same effect as an execution or endorsement by the party.(2)Such execution or endorsement may be in the following form, namely - A, B, by C, D. Collector of the district of .........in a proceeding under the Bihar and Orissa Public Demands Recovery Act, 1914, against A B.(3)Until the transfer of such negotiable instrument or share, the Certificate Officer may, by order, appoint some person to receive any interest or dividend due thereon, and to sign a receipt for the same and day receipt so signed shall be as valid and effectual for all purposes as if the same had been signed by the party himself.
