Section 11(2) in The Orissa Government Securities Rules, 1938
(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.
