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Union of India - Section

Section 10 in The Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules, 2016

10. Issuance of duplicate SID.

(1)Where SID of a person issued under these rules, is defaced, destroyed, lost, mutilated or torn, such seafarer may apply to the issuing authority for the issuance of duplicate SID.
(2)An application for the issue of a duplicate SID shall be made in the Form-2 appended to these rules.
(3)In case where SID is lost, the applicant will require registering a First Information Report (FIR) in the police station and furnishing those details in the application for duplicate SID.
(4)The manner of submission of application for duplicate Seafarer Bio-metric Identity Document (SID) and its issuance shall be as prescribed under sub-rules (3) and (4) of rule 8.Form-1[see rule 4 (1)]Application Form for Seafarers Identity Document (SID)