Section 45A in The Negotiable Instruments Act, 1881
45A. Holder’s right to duplicate of lost bill.—
Where a bill of exchange has been lost before it is over-due, the person who was the holder of it may apply to the drawer to give him another bill of the same tenor, giving security to the drawer, if required, to indemnify him against all persons whatever in case the bill alleged to have been lost shall be found again.If the drawer on request as aforesaid refuses to give such duplicate bill, he may be compelled to do so.
