(2)In case the claimant is the compensation-holder in whose favour the undelivered Bonds were issued, the Collector shall send a requisition for the Bonds to the Public Debt Office, Patna, which shall be prepared in Form "N (11 A)" in triplicate, showing inter alia; the full particulars of the Bonds (the total amount of the Bonds in words to be stated by the Collector in his own handwriting), the number and the date of the acknowledgement of the Bonds received from the Public Debt Office, Patna as recorded in column No. 17 of register in Form "N(O)", and the name full address of the Treasury to which Bonds are to be sent. The Collector shall sign and seal each copy of the requisition after satisfying himself that the entries therein have been made correctly. Thereafter, he shall send one copy of the requisition to the Public Debt office, Patna for compliance, one copy to the Treasury Officer (to whom the Bonds are to be sent by the Public Debt Office) for his information and retain the third copy in his office for record. He shall also record a suitable note in the remarks column of the register in Form "N(10)" against the relative entries.
