(1)The Bonds shall be issued by the Public Debt Office, Patna, on a requisition by the Collector of the district who shall, subject to Rule 34, prepare an indent in Form 'N' in consultation with the Compensation Officer, and submit it in triplicate to the Public Debt Office, Patna for compliance. At the same time the Collector of the district shall submit, in duplicate, to Government in the Revenue Department (Land Reforms Section) an advice of such indent intimating (a) the Indent number, (b) Anchal/Sub-Division/District to which the Indent relates, (c) the total number of Bonds and (d) the value of Bonds indented for. The Revenue Department will in due course forward one copy of advice to the Finance Department:][Provided that where the compensation or part thereof is payable to a temporary lessee under Section 24(2) or to a creditor under Section 24(5) the Bonds in respect to such payment shall be prepared in the name of the temporary lessee or the creditor, as the case may be, and the indent for such Bonds shall also be prepared accordingly.] [Substituted by Notification No. 4017-LR dated 31.5.1962.]
