(1)When the Government security is lost, stolen, destroyed, mutilated or defaced, the person entitled thereto shall apply for the issue of a duplicate security in the manner laid down in Rule 12, 13, 14, 15, 16 or [17, 17A or 17B] [Substituted by G.S.R. 144, dated 21.1.1964] as the case may be, to the Public Debt Office at which the security is domiciled or registered with a statement showing particulars, such as number, amount and the loan of the security.
