Section 6(2) in Companies (Share Capital and Debentures) Rules, 2014
(2)(a)The duplicate share certificate shall be not issued in lieu of those that are lost or destroyed, without the prior consent of the Board and without payment of such fees as the Board thinks fit, not exceeding rupees fifty per certificate and on such reasonable terms, such as furnishing supporting evidence and indemnity and the payment of out-of-pocket expenses incurred by the company in investigating the evidence produced:(b)Where a certificate is issued in any of the circumstances specified in this sub-rule, it shall be stated prominently on the face of it and be recorded in the Register maintained for the purpose, that it is "duplicate issued in lieu of share certificate No. ....." and the word "duplicate" shall be stamped or printed prominently on the face of the share certificate:(c)In case unlisted companies, the duplicate share certificates shall be issued within a period of three months and in case of listed companies such certificate shall be issued [within forty-five days] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).], from the date of submission of complete documents with the company respectively.
