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Union of India - Section

Section 56 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

56. Copy of lost certificate.

- An applicant for a certificated copy of a lost certificate of competency should fill in a form of application (Exn. 23) giving the necessary particulars, and delivering it to the Principal Officer of the Mercantile Marine Department who issued the certificate, paying at the same time the appropriate fee (Rs. 10 for an Extra First Class or First Class Certificate and Rs. 5 for a Second Class Certificate). A declaration as to the circumstances in which the certificate was lost must be made by the applicant before the Principal Officer. A fee of Re. 1 only is chargeable if the applicant can prove that the certificate was lost through shipwreck of fire.