Section 60(1) in Karnataka Maritime Board Act, 2015
(1)When any Board security is lost, stolen or destroyed either wholly or in part and a person claims to be the person to whom but for the loss, theft or destruction it would be payable, he may, on application to the Board and on producing proof to the satisfaction of the Board, loss, theft or destruction and of the genuineness of the claim and on payment of such fee, if any, as may be provided by regulations, obtain from the Board an order for,-(a)the payment of interest in respect of the security said to be lost, stolen, or destroyed, pending issue of a duplicate security; and(b)the issue of a duplicate security payable to the applicant.
