Section 9 in Public Debt (Compensation Bonds) Rules, 1954
9. Determination of a mutilated or defaced bond as a bond requiring renewal.-
It shall be at the option of the bank to treat a bond which has been mutilated or defaced, as a bond requiring the issue of a duplicate under rule 6 [or 6A] [Inserted by S.R.O. 1196, dated 19.5.1956] or mere renewal under rule 14.
