Section 18 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
18. Copy of lost certificate.
- An applicant for a certified copy of a lost certificate of competency shall make an application giving the necessary particulars, and deliver it to the Principal member of the Mercantile Marine Department who issued the certificate and every such application shall be accompanied with a fee of Rs. 10/- and a declaration as to the circumstances in which the certificate was lost, shall be made by the applicant before the Principal Officer.Provided that if the applicant proves that the certificate was lost through shipwreck or fire a fee of Rs. 1/- shall be chargeable for granting such certified copy.
