Section 12 in Public Debt (Annuity Certificates) Rules, 1954
12. Indemnity Bond and Fees, in connection with Grant of Information or Inspection.
(1)Before any information is supplied, every applicant shall, if so required by the Bank, execute a bond of indeminty as nearly as may be in Form D for such amount as may be specified by the Bank not exeeeding twice the value of the annuity certificate.(2)Before any information is supplied to him every applicant shall, if so required by the Bank, pay a fee of one rupee for each annuity certificate in respect of which any information is supplied.
