Section 13 in The Sailing Vessels (Inspection) Rules, 1962
13. Issue of Duplicate certificates.
(1)In the event of an original certificate being destroyed, lost, mislaid, mutilated or defaced, the Registrar may on application being made to him stating the full facts and upon being satisfied of the genuineness of the case, grant a duplicate certificate.(2)Every such application shall be accompanied by a fee as laid down in Schedule II.(3)If an original certificate stated to be mislaid, lost or destroyed shall at any time after the issue of a duplicate thereof be found. it shall forthwith be delivered to the issuing authority.
