Section 46 in The Orissa Boiler Operation Engineers' Rules, 2000
46. Grant of duplicate certificate.
(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted on payment of rupees one hundred a duplicate certificate to which he appears to be entitled, which shall have for all purpose the same validity as the original certificate. The words "Duplicate Certificate" shall be written on such certificate and issue of such certificate shall be kept on record.(2)If on enquiry the Member-Secretary is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false he shall report the case to the Board at its next meeting and the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate certificate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to the circumstances of each case.
