(3)[ In order to prevent erroneous payment of instalments on principal and interest on a Bond not enfaced for payment at the particular treasury specified in the bond, special care should be exercised in the maintenance of register Form N (15-A). When a bound is transferred for payment to another treasury, the Treasury Officer will at once note the fact in column 1 of register in From N(15-A) and shall not thereafter pay instalment on such bond.] [Substituted by Notification No. 339 L.R. dated 14.1.1960.]
