Procedure when a stock certificate is lost, etc.- (1) Every application for the issue of a duplicate stock certificate in place of a stock certificate which is alleged to have been lost, stolen, destroyed, mutilated or defaced either wholly or in part shall be addressed to the Public Debt Office and shall be accompanied by-a. the Post Office registration receipt for the letter containing the stock certificate, if the same was lost in transmission be registered 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 applicant is the legal holder of the stock certificate and that the stock certificate is neither is his possession nor has it been transferred, pledged or otherwise dealt with by him; andd. any portions or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced stock certificate.(2)The circumstances attending the loss shall be stated in the application.(3)The Bank shall if it is a satisfied of the loss, theft, destruction, mutilation or defacement of the stock certificate, order the Public Debt Office to issue a duplicate stock certificate in lieu of the original certificate.
