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Union of India - Section

Section 20 in Public Debt (Compensation Bonds) Rules, 1954

20. [ Fees.- [Inserted by G.R.S. 110, dated 13.1.1966]

The following fees shall be paid in respect of the applications under Section 11 of the Act, namely:For each renewed, consolidated, sub-divided or duplicate bond,25 paise per cent, of the face value of such bond, subject to a minimum of 10 paise and a maximum of one rupee. Fees shall be payable in multiples of 5 paise, fractions of 21 /2 paise and above shall be rounded off to the next multiple of 5 paise and those below 21 /2 paise ignored.] [Inserted by G.S.R. 110, dated 13.1.1966]FORM A(See rule 3)Form of Bond issued under Rule 3The Governor [* * *] [Omitted by S.R.O. 1156, dated 6.4.1957] .......................hereby promises to pay to ..........at any treasury in the ..........Rs .............only together with interest accruing thereon at the rate of .............per cent, per annum in equated/equal yearly/half-yearly instalments on the ..........day of.......and ..............every year during the period of ...........years from the.........day of .....or earlier at the absolute option of the Governor [* * *] [Omitted by S.R.O. 1156, dated 6.4.1957] of.........subject to the provisions of the ..............and the rules framed thereunder.Dated the....... day of .................Manager,Reserve Bank of IndiaPublic Debt Office.FOR AND ON BEHALF OF THE GOVERNOR [* * *] [Omitted by S.R.O. 1156, dated 6.4.1957] OF ......... Governor, Reserve Bank of India.[FORM AA(See rule 3)Form Of Stock Certificate Issued Under Rule 3Inscribed Stock of the ..........................per cent. Compensation Bonds of the Government of ...............I hereby certify that ...............................is the registered Proprietor of ..............Rs. ............Government Stock of the Compensation Bonds which bear interest at .................. per cent, per annum, payable yearly/half yearly from...............Governor, Reserve Bank of IndiaManager,Reserve Bank of India,Public Debt Office.] [Inserted by S.R.O. 1196, dated 19.5.1956]Dated ........
No. of Bond Amount of each Bond Amount of yearly/half-yearly installment Number of yearly installment due Total amount due Date up to which installment is due Name and address of holder of the Bond
Principal Interest
    [Rs.nP.] [Substituted by G.S.R. 757, dated 7.6.1962] [Rs.nP.] [Substituted by G.S.R. 757, dated 7.6.1962] [Deduct Income-tax at] [Substituted by G.S.R. 757, dated 7.6.1962]per cent ....... Surcharge ......... Net income payable Total Rupees. [Rs.nP.] [Substituted by G.S.R. 757, dated 7.6.1962] [Rs.nP.] [Substituted by G.S.R. 757, dated 7.6.1962]    
                 
                 
Total received (in words) .....................SignatureFORM C(See rule 12)Security BondThis Agreement is made on the ...................day of ..................Between........son of ....................resident of......................of the one part and the Reserve Bank of India of the other part.Whereas I/we am/are the true and lawful owner/s of the .................represent Bonds specified in the Schedule 'A' hereto annexed.And whereas I/we have applied to the Reserve Bank of India, Public Debt Office ................for.....of the said Bonds and the said Bank has consented so to do upon my/ our giving security of Rs......to meet a claim by a rightful owner to the said Bonds in case there shall be such a claim.Now these Presents witness that in pursuance of the aforesaid agreement I/we hereby oblige myself/ourselves to make good the claim of the rightful owner in respect of said Bonds and I/we hereby further agree that this security bond may be held by the said Bank and the said Bank may assign the security Bond to the rightful owner of the said Bonds.In witness whereof I/we have subscribed my/our name/names ........day of Signed by the within mentioned in the present of Principal I/We .................between ..............son of................resident of ....................hereby undertake to make good any claim to the rightful owner of the Bonds mentioned in the schedule hereto in case the principal/ principals makes/make default in payment of the claim by virtue of the above agreement.Signed by the within mentioned in the presence of ............