Section 24(6) in The Government Securities Regulations, 2007
(6)If the Public Debt Office is of the opinion that a doubt exists relating to the title to a Government security, it may require the claimant to execute a bond in Form XII with one or more securities approved by the Public Debt Office, or to furnish an indemnity bond not exceeding twice the value of the security, in favour of the bank with a right to assign the bond or security to any person.
