- The rules hereinafter appearing are made for the guidance of District Judges.Attention must also be paid to secure that the proper forms of securities or bonds are used.Fixed deposit receipts of banks accepted as security must be issued in the name of Government. In such case, a clause must also be inserted in the depositor's security bond to the effect that Government will held the fixed deposit receipt at the depositors' risk and will not be liable to the depositor in the event or loss of the security due to failure of the bank or any other cause, and that if the security is lost, the loss will fall on the depositor who must furnish fresh security forthwith.
