Section 8 in Public Debt (Annuity Deposit Certificates) Rules, 1966
8. Execution of bond by persons entitled to annuity deposit certificates.-
In cases to which Section 9, Section 10, Section 11 or Section 12 applies the Bank may require any person considered by it as being entitled to an annuity deposit certificate to execute a bond in Form A with one or more sureties approved by the Public Debt Office or to furnish security in the form of Government securities, not exceeding twice the value of the subject-matter of the order, to be held at the disposal of the Bank, to pay to the Bank or to any person to whom the Bank may assign such bond or security, in furtherance of sub-section (2) of Section 16, the amount thereof.
