Section 44 in Bihar Boiler Operation Engineer's Rules, 1960
44. Grant of duplicate certificate.
(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that the certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted on payment of a fee of Rs. 15 a duplicate certificate to which, by the record so kept as aforesaid, he appears to be entitled. The duplicate certificate shall have for all purposes the same validity as the original certificate.(2)If on enquiry the Secretary is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false he shall report the case to the Board at its next meeting, and the Board may in its discretion cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately, or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.
