Section 3(1) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(1)An annuity deposit certificate may be enfaced for payment of annuities at any branch within India of the State Bank of India or any of its subsidiary banks or at any Public Debt Office. Any change in enfacement of an annuity deposit certificate shall be allowed only if the holder thereof complies with such formalities as may be prescribed by the Public Debt Office.
