Section 83(4) in State Bank of India General Regulations, 1955
(4)Dividend shall be paid by cheque or warrant drawn on a local head office of the State Bank, and shall be sent through post to the registered address of the shareholder entitled, or in the case of joint holders to the registered address of the one whose name stands first on the register in respect of the joint holding, and every cheque or warrant so sent shall be made payable to the order of the person to whom it is sent.
