Section 18 in Public Debt (Compensation Bonds) Rules, 1954
18. Disposal of application for grant of information or inspection.- The following provisions shall be observed in dealing with applications under rule 17:-
(1)If the application asks for any information in respect of a bond which has been renewed, consolidated, or sub-divided otherwise than in the name of the applicant or any person through whom the applicant claims title to the bond or asks for inspection of such bond, or any register or book kept or maintained in the Public Debt Office in respect thereof or of any entry to such bond in such register or book, the application shall be refused.The register or the book shall mean the register or the book in which the bond is entered, registered of referred to.(2)If the applicant asks for inspection or information in respect of a bond which has been cancelled on payment of the amount due in respect thereof, it shall be referred to and disposed of under the order of the Bank.(3)In any other case the Public Debt Office may subject to the provisions hereinafter contained, grant a certified copy of any endorsement on a bond of any entry in any register or book maintained or kept by that office relating to any, bond, on being satisfied that the bond in question has stood in the name of the applicant, or of a person [through whom the applicant claims title to the bond] [Inserted by G.S.R. 110, dated 13.1.1962], and further that the applicant has bona fide interest in the bond in respect of which the application is made:Provided that if the bond has been cancelled for payment of the amount due in respect thereof, no copy of any endorsement thereon shall be granted which purports to give a title subsequent to the termination of the applicant's interest in the bond.(4)The Public Debt Office may, under a special order of the Bank, supply any information regarding a bond referred to in [sub-rule (1), (2) or (3)] [Inserted by G.S.R. 110, dated 13.1.1962] which is directed to be supplied by such an order.(5)If any applicant asks for(a)any information from the record of the Public Debt Office or the Bank in connection with a bond,(b)a copy of any document from the record, and(c)inspection of any record generally or any document or documents specifically.the application shall be referred to and disposed of subject to the provisions of sub-rule (1) of this rule under the order of the Bank.(6)If the application relates to the grant of permission for inspection of an instalment warrant or of information relating to payment of instalments for a specific period, the application may be granted by the Bank provided the applicant was the person to whom instalments were paid.(7)No information from any document or record in respect of the proceedings instituted by the Bank under section 12 of the Act shall be granted by the Bank.(8)[ For the avoidance or doubts it is hereby declared that nothing herein contained shall preclude the Bank from furnishing any information regarding a Government security, or permitting inspection of such security or of any register and book, without requiring compliance with any of the preceding sub-rules if the Bank considers it necessary or expedient to do so.] [Inserted by G.S.R. 110, dated 13.1.1962]
