Section 3 in The Orissa Government Securities Rules, 1938
3. Payment of interest.
- Interest on stock shall be paid on warrants issued by the Public Debt Office and payable at the local office of the Bank. Such warrants may, at the request of the holder of the stock certificate, to be preferred in writing to the Public Debt Office, be made payable at any other Indian office of the Bank or any agency thereof conducting treasury business for the Government of Orissa, or at any treasury. The presentation of the stock certificate shall not be required at the time of payment of interest, but the payee shall acknowledge receipt on the back of the warrant.
