(1)Every applicant shall before any information is supplied or permission for inspection granted to him execute a bond of indemnity as nearly as may be in Form XX for the amount as hereinafter mentioned-(a)the bond of indemnity for grant of information or inspection under any of the sub-rule (1) to (4) of Rule 29 shall be for twice the face value of the security or securities involved and the interest paid thereon from the date of issue and(b)the bond of indemnity for grant of information or of permission for inspection under sub-rule (5) and (6) of Rule 29 shall be for such amount as may be determined by the Bank.
