Section 6(8) in Public Debt (Compensation Bonds) Rules, 1954
(8)Indemnity Bonds.-(i) An indemnity bond, when executed under sub-rule(6) and not under rule 12 shall be for twice the amount of the instalments involved, that, is to say, twice the amount of all back instalments accrued due on the bond plus twice the amount of all instalments to accrue due thereon.(ii)The Bank may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties as it may think fit, or that in lieu of furnishing personal sureties the applicant shall furnish collateral security in the shape of Government securities to be deposited with it for such amount and period as it may think fit.[6-A. Procedure when a stock certificate is lost, etc.- [Substituted by S.R.O. 1196, dated 19.5.1956]
