Section 5 in Public Debt (Annuity Deposit Certificates) Rules, 1966
5. Procedure when an annuity deposit certificate is lost etc.-
(1)Every application for the issue of a duplicate annuity deposit certificate in the place of an annuity deposit certificate which is alleged to have been lost, stolen, destroyed mutilated or defaced, either wholly or in part shall be addressed to the Public Debt Office and shall be accompanied by(a)a statement containing the following particulars:(i)the period for which annuities have been drawn;(ii)the place at which the annuity deposit certificates was, for the time being, enfaced for payment of annuities;(iii)the circumstances attending the loss, theft, destruction, mutilation or defacement; and(iv)whether the loss or theft was reported to the police;(b)the Post Office registration receipt for the cover containing the Annuity Deposit Certificate if the same was lost in transmission by registered post;(c)a copy of the police report, if the loss or theft was reported to the police;(d)an affidavit sworn before a Magistrate testifying that the applicant was the legal holder of the annuity deposit certificate and that the annuity deposit certificate is not in his possession, nor has it been dealt with by him;(e)any portions or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced annuity deposit certificate.(2)A duplicate of the letter sent to the Public Debt Office but not of its enclosures shall be sent to the branch of the State Bank of India or its subsidiary bank where the certificate was enfaced for payment.(3)The Bank shall, if it is satisfied of the loss, theft, destruction, mutilation, or defacement of the annuity deposit certificate, order the Public Debt Office to issue a duplicate annuity deposit certificate.
