Section 21(3) in The Government Securities Regulations, 2007
(3)The pledgee or creditor, at any time, when wants to invoke the pledge, hypothecation or lien may file an application in Form XV in duplicate, to the bank, or, as the case may be, its agent for transferring the Government securities in his favour along with the following documents, namely,--(a)the stock certificate, if any;(b)Form XIV wherein the bank, or, as the case may be, its agent has confirmed the recording of pledge; and(c)Form III, IV or V which may be applicable to the Government security and was executed at the time of creation of pledge, hypothecation or lien by the holder of the Government security.
