Section 12 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
12. Procedure when a bond in form of a Stock Certificate is lost etc.
(1)Every application for the issue of a duplicate stock certificate, in place of a stock certificate which is alleged to have been lost, stolen, destroyed, mutilated or defaced either wholly or in part shall be addressed to the office of issue and shall be accompained by:(a)the Post Office registration receipt of the letter containing the stock certificate if the same was lost in transmission by registered post;(b)a copy of the police report, if the loss or theft was reported to the police;(c)an affidavit sworn before a Magistrate testifying that the applicant is the legal holder of the stock certificate and the stock certificate is neither in his possession nor has it been transferred, pledged or otherwise dealt with by him; and(d)any portions or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced stock certificate.(2)The circumstances attending the loss shall be stated in the application.(3)The prescribed officer shall, if he is satisfied of the loss, theft, destruction, mutilated or defacement of the stock certificate, direct the issue of a duplicate stock certificate in lieu of the original certificate.
