(1)If a Certificate is lost, stolen, destroyed, mutilated, the person entitled thereto may apply for the issue of a duplicate Certificate to the Post Office or Bank of issue.(2)Where an application under sub-rule (1) has been made to a Post Office or Bank other than the Post Office or/Bank of issue, the said Post Office or Bank shall forward such application to the Post Office or Bank of issue.(3)Every application under sub-rule (1) shall be accompanied by, -(a)a statement showing particulars, such as number, amount and date of the Certificate and the circumstances of such loss, theft, destruction, mutilation or defacement;(b)identity slip, if any.(4)If the Post Master of the Post Office or Bank Officer of the branch of issue is satisfied as to the loss, theft, destruction, mutilation or defacement of the Certificate, he shall issue a duplicate Certificate on the applicant's furnishing an indemnity bond in the form laid down by the Department of Posts or Bank with two sureties or with a bank's guarantee:Provided that where such application is made with respect to a Certificate mutilated or defaced, a duplicate Certificate may be issued without any such indemnity bond, surety or guarantee, if the Certificate mutilated or defaced is surrendered and the Certificate is capable of being identified as the one originally issued.(5)A duplicate Certificate issued under sub-rule (4) shall be treated as equivalent to the original Certificate for all the purposes, except that it shall not be encashable at a Post Office or Bank other than the Post Office or Bank of issue without previous verification.
