30. Indemnity bond and fees in connection with grant of information or inspection.-
(1)Every applicant shall before any information is supplied or permission for inspection granted to him execute a bond of indemnity as nearly as may be in Form XX for the amount as hereinafter mentioned-(a)the bond of indemnity for grant of information or inspection under any of the sub-rule (1) to (4) of Rule 29 shall be for twice the face value of the security or securities involved and the interest paid thereon from the date of issue and(b)the bond of indemnity for grant of information or of permission for inspection under sub-rule (5) and (6) of Rule 29 shall be for such amount as may be determined by the Bank.(2)Every applicant shall before any information is supplied to him under Rule 28 or 29 pay a fee of Re. 1 for each security in respect of which any information is supplied and a fee of Re. 1 shall be paid for each certified copy granted under Rule 29.(3)The Bank may waive the execution of a bond of indemnity or may forego the fees either wholly or partly payable to the Bank under sub-rule (2) above or may do both.
