Section 16(2) in The Orissa Government Securities Rules, 1938
(2)The application shall be accompanied by-(a)the post office registration receipt for the letter containing the treasury bill, if lost,in transmission by 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 claimant was the last legal holder of the treasury bill; and(d)any portions or fragments which may remain of the lost, stolen or destroyed treasury bill.
