(1)When any Board security is alleged to have been lost or stolen or destroyed, either wholly or in part, and a person claims to be the person to whom, but for the loss of theft or destruction, it would be payable, he may, on application to the Board and on producing proof to its satisfaction of the loss or theft or destruction and of the genuineness of the claim and on payment of such fee, if any, as may be prescribed by regulations, obtain from the Board and order for -(a)the payment of interest in respect of the security said to be lost or stolen or destroyed, pending the issue of a duplicate security; and(b)the issue of a duplicate security payable to the applicant.(2)An order shall not be passed under sub-section (1) until after the issue by the Board of the notification of the loss or theft or destruction in the manner prescribed by regulations.(3)A list of securities in respect of which an order is passed under sub-section (1) shall be published in such manner as the Board may prescribe by regulations.(4)If, at any time before the Board becomes discharged under the provisions of this Act from liability in respect of any security, the whole of which is alleged to have been lost or stolen or destroyed, such security is found any order passed in respect thereof under this section shall be cancelled.
