Section 6(5) in Public Debt (Compensation Bonds) Rules, 1954
(5)The loss, theft, destruction, mutilation, or defacement of a bond, or a portion of a bond shall be further notified by the applicant in three successive issues of the Official Gazette of the Government issuing the bond and if the loss, theft, destruction, mutilation or defacement occurred at a place outside the State of the Government issuing the bond, also in three successive issues of the Official Gazette, if any, of the State in which such place in situated. Such notification shall be in the form following, or as nearly in such form as circumstances permit:"Lost" ("stolen", "destroyed", "mutilated", or "defaced" as the case may be)"The Bond no. of the Government 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, mutilated, or defaced) notice is hereby given that payment of the above bond and the instalments thereupon have 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 bond.Name of person notifying:Residence:
