Section 17 in The Orissa Government Securities Rules, 1938
17. Notification in Gazette.
- The loss, theft or destruction of a treasury bill shall be further notified by the applicant in one issue of the Orissa Gazette, and if the loss, theft or destruction occurs at a place outside the Province ofOrissa also in the Official Gazette, if any, of the place where the loss, theft destruction occurred. Such notification should be in the form following ; or as nearly in such form as circumstances permit :"Lost" ("stolen" or "destroyed", as the case may be)."The Treasury Bill No for Rs issued on and maturing after a period of.................months, having been lost/ stolen/destroyed, notice is hereby given that application is about to be made for payment of the value of the said Treasury Bill in favour of the undersigned.Name of the person notifying...........Residence...........
