21. When a Government promissory note is required to be renewed.-
(1)A holder of a Government promissory note may be required by the Public Debt Office to receipt the same for renewal in any of the following cases namely:-a. [if no space is left on the back of the note for further endorsement] [Substituted by G.S.R. 414, dated 21.1.1964] or line if any word is written, upon the note across across any existing endorsement or line if any word is written, upon the note acorss any existing endorsement or endorsements;b. if the note is torn or in any way damaged or crowded with writing or unfit in the opinion of the Public Debt Office;c. if any endorsement is not clear and distinct or does not indicate the payee or payees as the case may be by name or in the case of office holders by office or is made otherwise than in one of the endorsement cages on the back of the note;d. if the interest on the note has remained undrawn ten years or more;e. if the interest cages on the reverse of the note have been completely filled or if the vacant printed cages on the reverse of the note do not correspond with the half years for which interest has become due on the date when the note is presented for drawal of interest;f. if the note having been enfaced three times for payment of interest is presented for re-enfacement ; andg. if in the opinion of the Public Debt Office the title of the person presenting the note for payment of interest is irregular or not fully proved .(2)When requisition for renewal of a Government Promissory note has been made under sub-rule (1) payment of any further interest thereon may be refused until it is receipted for renewal and actually renewed.[21-A. When a Treasury Savings Deposit Certificate or a Defence Deposit Certificate is required to be renewed.- [Inserted by No. D. 6285-BI, dated 28.7.1951](1)The holder of a Treasury Savings Deposit Certificate [or a Defence Deposit Certificate] may be required by the Public Debt ffice to receipt the same for renewal in any of the following cases, namely:(a)if the certificate is torn or in any way damaged or unfit in the opinion of the Public Debt Office;(b)if the interest on the certificate has remained undrawn for ten years or more:(c)if the interest cages on the reverse of the certificate have been completely filled or if the vacant printed cages on the reverse of the certificate do not correspond with the period for which interest has become due on the date when the certificate is presented for drawal of interest.(d)if the certificate having been enfaced three times for payment of interest is presented for re-enfacement; and(e)if in the opinion of the Public Debt Office the title of the person presenting the certificate for payment of interest is irregular or not fully proved.(2)When requisition for renewal"of a Treasury Savings Deposit Certificate [or a Defence Deposit Certificate, as the case may be,] [Inserted by G.S.R. 1509, dated 10.11.1962] has been made under sub-rule (1) payment of any further interest thereon may be refused until it is receipted for renewal and actually renewed.][21-B. When a Defence Certificate is required to be renewed.- [Inserted by G.S.R. 144, dated 21.1.1964]The holder of a Defence Certificate may be required by the Public Debt Office, New Delhi, to receipt the same for renewal if it is torn or in any way damaged or unfit in the opinion of the Public Debt Office.]
