Section 17(ii) in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
(ii)If it is shown to the satisfaction of the Registrar that any such certificate has been lost or destroyed, he shall on an application made in writing by or on behalf of the registered holder of the bond and after due notification in the Uttar Pradesh Gazette and on receiving indemnity to his satisfaction against all claims in respect of the lost or destroyed certificate and on payment of the charges of notification and a fee of Re. 1 issue a new certificate to the person entitled to the certificate so lost or destroyed.
