(1)Every application for issue of a duplicate certificate in place of a Treasury Savings Deposit Certificate [or a Defence Deposit Certificate] [Substituted by No. 8(12)B/49, dated 29.10.1949 ] 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)a statement of the following particulars, namely:-(i)[ the last year for which interest has been paid;] [Substituted by G.S.R. 1614, dated 7.11.1964](ii)the place for payment of interest at which the certificate was for the time being enfaced;(iii)the circumstances of the loss, theft, destruction, mutilation or defacement; and(iv)whether the loss was reported to the police;(b)the post office registration receipt for the letter containing the deposit certificate if it was lost in transmission by post;(c)a copy of the police report if the loss or theft was reported to the police;(d)an affidavit sworn before a Magistrate testifying that the applicant is the legal holder of the certificate and that the certificate is not in his possession nor has it been pledged or otherwise dealt with by him; and(e)any portions or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced certificate.
