Section 10 in The Orissa Government Securities Rules, 1938
10. When receipt for renewal may be required.
- The holder of any such note may be required to receipt the same for renewal in any of the following cases, and, where such requisition has been made, payment of any further interest on such note may be refused until the note, is received for renewal and actually renewed, namely :(a)if only sufficient room remains on the back of the note for one further endorsement or if any word is written upon the note across any existing endorsement or endorsements;(b)if the note is torn or in any way damaged or crowded with writing, or unfit in the opinion of the officer before whom it is produced for payment of interest or for receiving endorsement;(c)if any endorsement is not clear and distinct or does not indicate the payee or payees, as the case may be, by name or in the case of office-holders, by office, or is made otherwise than in one of the endorsement cages on the back of the note;(d)if the interest on the note has remained undrawn for ten years or more;(e)if the interest cages on the reverse of the note have been completely filled or if the vacant printed cages on the reverse of the note do not correspond with the half-years for which interest has become due on the date when the note is presented for drawal of interest;(f)if the note having been enfaced three times for payment of interest is presented for re-enfacement ;(g)if in the opinion of the Public Debt Office, the title of the person presenting the note for payment of interest is irregular or not fully proved.
