(1)If any certificate of any security is torn or defaced, the appropriate Registrar shall on surrender of the certificate and payment of a fee of twenty rupees, issue a new certificate to the person entitled to the surrendered certificate.(2)If it is shown to the satisfaction of the appropriate Registrar that any such certificate has been lost or destroyed he shall, after due notification in the official 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 twenty rupees, issue a new certificate to the person entitled to the lost or destroyed certificate.(3)A memorandum of the issue of a new certificate shall be made thereon and in the appropriate register.
