29. Disposal of applicant for grant of information or inspection.-
The following provisions shall be observed in dealing with applicants under Rule 28.(1)If the application asks for any information in respect of a security which has been renewed, converted, consolidated, sub-divided otherwise than in the name of [the applicant or any person through whom the applicant claims title to the Security] [Substituted by G.S.R. 109, dated 13.1.1966] or asks for inspection of such security or any register or book kept or maintained in the Public Debt Office in respect thereof or of any entry of such security in such register or book the application shall be refused. The register or the book shall mean the register or the book in which the security is entered registered or referred to.(2)If the applicant asks for inspection or information in respect of a security which has been cancelled on payment of the amount due in respect thereof it shall be referred to and disposed of under the order of the Bank.(3)In any other case the Public Debt Office may subject to the provisions hereinafter contained grant a certified copy of any endorsement on a security or of an entry in any register or book maintained or kept by that office relating to any security on being satisfied that the security in question has stood in the name of the applicant or of a person [through whom the applicant claims title to the security] [Substituted by G.S.R. 109,dated 13.1.1966], and further that the applicant has a bona fide interest in the security in respect of which the application is made:Provided that if the security has been cancelled for payment of the amount due in respect thereof no copy of any endorsement thereon shall be granted which purports to give a [title] [Substituted by S.R.O. 2284, dated 3.10.1956] subsequent to the termination of the applicant's interest on the security.(4)The Public Debt Office may under a special order of the Bank supply any information regarding a security referred to in sub-rules (2) and (3) which is directed to be supplied by such an order.(5)If an applicant asks for-(a)any information from the record of the Public Debt Office or the Bank in connection with a Government security or any loan,(b)a copy of any document from the record and(c)inspection of any record generally or any document or documents specifically the application shall be referred to and disposed of subject to the provisions of sub-rule (1) of this rule under the order of the Bank.(6)If the application relates to the grant of permission for inspection of an interest warrant or of information relating to payment of interest for a specific half-year or half -years the application may be granted by the Bank provided the applicant was the person to whom interest was paid.(7)No information from any document or record in respect of the proceedings instituted by the Bank under section 12 of the Act shall be granted by the Bank.(8)[ For the avoidance of doubts it is hereby declared that nothing herein contained shall preclude the Bank from furnishing any information regarding a Government Security, or permitting inspection of such security or of any register and book, without reqiring compliance with any of the preceding sub-rules if the Bank considers it necessary or expedient to do so.] [Substituted by G.S.R. 109, dated 13.1.1966]
