Section 7(1) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(1)A holder of an annuity deposit certificate may be required by the Public Debt Office to receipt the same for renewal in any of the following cases, namely:(a)if the annuity deposit certificate is torn or in any way damaged;(b)if the annuity deposit certificate having been enfaced three times for payment of annuity is presented for re-enfacement; and(c)if, in the opinion of the Public Debt Office, the title of the person presenting the annuity deposit certificate is irregular or not fully proved.
