Section 7 in Public Debt (Annuity Certificates) Rules, 1954
7. When an Annuity Certificate is Required to the Renewed.-
(1)A holder of an annuity certificate may be required by the Public Debt Office to receipt the same for renewal in any of the following cases, namely:(a)if the annuity certificate is torn or in any way damaged;(b)if the annuity certificate having been enfaced three times for payment of annuity is presented for re-renfacement; and(c)if, in the opinion of the Public Debt Office, the title of the person presenting the annuity certificate is irregular or not fully proved.(2)When a requisition for renewal of a certificate has been made under sub-rule(1), further payments on the certificate may be refused until it is receipted for renewal and actually renewed.
