Section 48 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
48. Replacement of lost of damaged certificates. - (1) Any person whose certificate has been damaged or lost, may apply for a duplicate of the same to the Principal Officer, Mercantile Marine Department who delivered the certificate.
(2)Every such application shall be in Form 16 and shall be accompanied by an appropriate fee as specified in Schedule:Provided that In case of loss of a certificate due to fire on board the ship or total loss of the ship such fee shall not be charged.(3)On receipt of an application under sub-rule (1) the Principal Officer shall refer the same to the Chief Examiner concerned, who shall, after making such inquiry as he may deem fit, issue a duplicate certificate to the applicant through the Principal Officer as soon as may be practicable but in any case not later than the expiry of a period of six months.
