Section 29(2) in The Orissa Government Securities Rules, 1938
(2)Every such application shall state with precision the particulars (namely, the number, rate of interest, loan to which it belongs and the face value) of the security and shall contain a statement of the purpose for which the information is required and of the interest of the applicant in the security. If any of the above particulars are not known to the applicant, the Bank may, on application being made to it direct the Public Debt Office, at its discretion, to supply the required particular or particulars, if available, to the applicant, subject to such conditions and on payment of such fees, if any, as it may prescribe.
