Section 11 in The Sailing Vessels (Assignment of Free Board) Rules, 1960
11. Renewal of Certificate.
(1)A free board certificate may be renewed on application made in this behalf and the provisions of rules 5 to 8 shall apply to applications for renewal.(2)Every application for renewal shall be accompanied by fees at the ratespecified in Schedule I.(3)[ On being satisfied that the original certificate is lost, destroyed or badly mutilated, the Assigning Authority may issue a duplicate copy of the free board certificate on payment of fees at the rate specified in Schedule I] [Inserted by G.S.R. 60, dated 6th January, 1967]
