Section 47 in The Orissa State Electricity (Supply) Rules, 1962
47. Defaced or lost certificates.
(1)If any certificate of any security is worn or defaced, the appropriate Registrar shall on surrender of the certificate and payment of fee of three-rupees, issue a new certificate to the person entitled to the surrendered certificate.(2)If it is shown to the satisfaction of the appropriate Registrar that any such certificate has been lost or destroyed he shall after due notification in the Official Gazette and on receiving indemnity to his satisfaction against all claims in respect of the lost or destroyed certificate and on payment of the charges of notification and a fee of three rupees, issue a new certificate to the person entitle to the cost or destroyed certificate.(3)A memorandum of the issue of a new certificate shall be made thereon and on the appropriate register.
