Section 18(1) in Public Debt (Compensation Bonds) Rules, 1954
(1)If the application asks for any information in respect of a bond which has been renewed, consolidated, or sub-divided otherwise than in the name of the applicant or any person through whom the applicant claims title to the bond or asks for inspection of such bond, or any register or book kept or maintained in the Public Debt Office in respect thereof or of any entry to such bond in such register or book, the application shall be refused.The register or the book shall mean the register or the book in which the bond is entered, registered of referred to.
