Section 15 in Public Debt (Annuity Deposit Certificates) Rules, 1966
15. Disposal of certificates which have been repaid, renewed, etc.-
An annuity deposit certificate in respect of which a duplicate or a new certificate has been issued or all the annuities due have been paid may be perforated, punched, cut or otherwise disposed of by the Bank in such manner as the Bank may consider necessary to ensure that the original certificate is not misused.
