Section 24(1) in The Central Warehousing Corporation Rules, 1963
(1)If any share certificate is worn-out or defaced or tendered for sub-division, then, upon production thereof at the Head office of the Corporation the Corporation may order the same to be cancelled and issue a new certificate or certificates in lieu thereof on payment of a sum of Re. 1. and any incidental expenses which the Corporation may have incurred in connection with the issue of the new certificate or certificates.
