Section 13 in Public Debt (Annuity Deposit Certificates) Rules, 1966
13. Indemnity bond and fees in connection with grant of information.-
(1)Before any information is supplied, every applicant shall, if so required by the Bank, execute an indemnity bond as nearly as may be in Form D for such amount as may be specified by the Bank but not execeeding twice the face value of the annuity deposit 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 deposit certificate in respect of which any information is supplied.
