(3)The loss, theft, destruction, mutilation or defacement of a Government promissory note or portion of a Government promissory note shall be further notified by the applicant [in the following manner:-(a)in the case of a promissory note of the Central Government in three successive issues of the Gazette of India and of the local official Gazette, if any, of the place where the loss, theft destruction, mutilation or defacement occurred, and(b)in the case of a promissory note of a state Government in three successive issues of the Official Gazette of the State concerned and if the loss, theft destruction mutilation or defacement occurred at a place of outside that State also in three issues of the Official Gazette, if any, of such place]Such notification shall be in the form following, or as nearly in such form as circumstances permit-"Lost" ("stolen","destroyed","mutilated"or"defaced"as the case my be)The Government promissory note No. .............of the per cent loan of............. for Rs.............,originally standing in the name of.............and last endorsed to.............the proprietor by whom it was never endorsed to any other person having been lost (stolen, destroyed, mutilated, or defaced) notice is hereby given that payment of the above note and the interest thereupon has been stopped at the Public Debt Office, and that application is about to be made for the issue of a duplicate in favor of the proprietor. The public are captioned against purchasing or otherwise dealing with the above mentioned security.Name of person notifying.Residence"
