Section 66A(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)The interest on a stock certificate shall be paid by warrants issued by the Public Debt Office, Lucknow, payable at any agency of the Reserve Bank of India conducting Government treasury business in Uttar Pradesh or at any treasury or sub-treasury within Uttar Pradesh, [or, if so expressly requested by the payee, remitted at the payee's risk and responsibility, by money order or by bank draft after making the usual deductions on account of remittance commission] [Substituted by Notification No. 532/I-A-533-63, dated 10.02.1964.].
