Section 2 in Public Debt (Compensation Bonds) Rules, 1954
2. Definitions.-
In these rules, unless the context otherwise requires,-(1)"The Act" means the Public Debt Act, 1944 (18 of 1944);(2)"The Bank" means the Reserve Bank of India;(3)"Bond", other than an indemnity bond or a security bond, means a bond issued under rule 3;(4)"The Government ", in relation to any bond, means the State Government issuing the bond;(5)"District Magistrate" means every person exercising all or any of the powers of a District Magistrate as defined under the Code of Criminal Procedure, 1898 (Act 5 of 1898), for the time being in force;(6)[ "Instalment" means periodical payment of a part of the principal amount as may be determined by the Government or of interest or of both [or where the entire principal is to be repaid at one time, the repayment of such principal] [Substituted by S.R.O. 1196, dated 19.5.1956]](7)"Officer of the Bank" means the office appointed by the Reserve Bank of India to perform the duties under the Act;(8)"Form" means a form as set out in the Schedule to these rules:(9)"Public Debt Office" means the office of the Reserve Bank of India on the books of which a bond is registered or may be registered;(10)"Mutilated Bond" means a bond which has been destroyed, tom or damaged in material parts thereof and the material parts of a bond, are those where-(i)the number, description and the face value of the bond or payments of instalments are recorded, or(ii)the endorsement or the name of the payee is written, or(iii)the renewal receipt is supplied;(11)"Defaced Bond" means a bond which has been made illegible or rendered undecipherable in material parts;(12)"Lost Bond" means a bond which has actually been lost and shall not mean a bond which is in the possession of some person adversely to the claimant.(13)[ "Stock Certificate" means a stock certificate issued under rule 3.] [Inserted by S.R.O. 1196, dated 19.5.1956]
