Section 12 in The Orissa Government Securities Rules, 1938
12. Notification in Gazette.
- The loss, theft or destruction of a Government promissory note or portion of a Government promissory note shall be further notified by the applicant in three successive issues of the Orissa Gazette and if the loss, theft or destruction occurs at a place outside the Province of Orissa also in the Official Gazette, if any, of the place where the loss, theft or destruction occurred. Such notification shall be in the form following, or as nearly in such form as circumstances permit ;"Lost", ("stolen" or "destroyed" as the case may be),"The Government promissory note No ..............of the ........per cent loan of for Rs .originally standing in the name of............and last endorsed to the proprietor, by whom it was never endorsed to any other person, having been lost/ stolen/ destroyed, notice is hereby given that payment of the above note and the interest thereupon has been stopped at the Public Debt Office, and that application is about to be made for the issue of a duplicate in favour of the proprietor. The public are cautioned against purchasing or otherwise dealing with the above-mentioned security.Name of person notifying...................Residence.................."
