Section 11 in The Orissa Government Securities Rules, 1938
11. Report to the Public Debt Office of loss, theft or destruction of promissory not.
(1)Every application for the issue of a duplicate note in place of a Government promissory note which is alleged to have been lost, stolen or destroyed, either wholly or in part, shall be addressed to the Public Debt Office and shall be accompanied by a statement of the following particulars, namely :(a)particulars of the note according to the following form :Promissory note for Rs..............No......of the........per cent loan of ;(b)the last half -year for which interest has been paid;(c)the person to whom such interest was paid;(d)the person in whose name the note was issued (if known);(e)the place for payment of interest at which the note was for the time being enfaced;(f)the circumstances attending the loss, theft or destruction; and(g)whether the loss or theft was reported to the police.(2)Such letter shall be accompanied by-(a)the post office registration receipt for the letter containing the note, if the same was lost in transmission by registered post;(b)a copy of the police report, if the loss or theft was reported to the police;(c)where the last payment of interest was not made by a warrant issued by the Public Debt Office, a letter signed by the officer of the treasury where interest was last paid, certifying the last payment of interest on the note and stating the name of the party to whom such payment was made;(d)if the applicant is not the registered holder, an affidavit sworn before a Magistrate testifying that the applicant was the last legal holder of the promissory note, and all documentary evidence necessary to trace back the title to the registered holder ; and(e)any portions or fragments which may remain of the lost, stolen or destroyed note.(3)A duplicate of the letter to the Public Debt Office, but not of its enclosures, shall also be sent to the treasury where interest is payable.
