Section 9 in The Orissa Government Securities Rules, 1938
9. Payment of interest.
- Interest on a Government Promissory note shall be paid at any treasury for payment of interest at which the note has been enfaced, but only on presentation of the note itself and on signature by the payee of a receipt in Form IV. Where, however, interest on a Government promissory note is payable at a place where a Public Debt Office is located, the note shall be presented at that Public Debt Office which shall issue interest warrants in favour of the holder payable at the local office of the Bank.
