Section 18(3) in Public Debt (Compensation Bonds) Rules, 1954
(3)In any other case the Public Debt Office may subject to the provisions hereinafter contained, grant a certified copy of any endorsement on a bond of any entry in any register or book maintained or kept by that office relating to any, bond, on being satisfied that the bond in question has stood in the name of the applicant, or of a person [through whom the applicant claims title to the bond] [Inserted by G.S.R. 110, dated 13.1.1962], and further that the applicant has bona fide interest in the bond in respect of which the application is made:Provided that if the bond has been cancelled for payment of the amount due in respect thereof, no copy of any endorsement thereon shall be granted which purports to give a title subsequent to the termination of the applicant's interest in the bond.
