Section 16 in The Orissa Government Securities Rules, 1938
16. Report of the loss, theft or destruction of treasury bill.
(1)Every application regarding a treasury bill alleged to have been lost, stolen or destroyed, either wholly or in part, shall be addressed to the office of the Bank which issued it, and shall be accompanied by a registration fee of Re. 1 per treasury bill and a statement of the following particulars, namely :(i)particulars of the number and value of the treasury bill;(ii)the circumstances attending the loss, theft or destruction; and(iii)whether the loss or theft was reported to the police.(2)The application shall be accompanied by-(a)the post office registration receipt for the letter containing the treasury bill, if lost,in transmission by post;(b)a copy of the police report, if the loss or theft was reported to the police;(c)an affidavit sworn before a Magistrate testifying that the claimant was the last legal holder of the treasury bill; and(d)any portions or fragments which may remain of the lost, stolen or destroyed treasury bill.
