Section 11(1) in The Orissa Government Securities Rules, 1938
(1)Every application for the issue of a duplicate note in place of a Government promissory note which is alleged to have been lost, stolen or destroyed, either wholly or in part, shall be addressed to the Public Debt Office and shall be accompanied by a statement of the following particulars, namely :(a)particulars of the note according to the following form :Promissory note for Rs..............No......of the........per cent loan of ;(b)the last half -year for which interest has been paid;(c)the person to whom such interest was paid;(d)the person in whose name the note was issued (if known);(e)the place for payment of interest at which the note was for the time being enfaced;(f)the circumstances attending the loss, theft or destruction; and(g)whether the loss or theft was reported to the police.
