17A. [ Procedure when Treasury Savings Deposit Certificate or Defence Deposit Certificate is lost etc.- [Inserted by No. D.6285-BI/51, dated 28.7.1951]
(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.(2)A duplicate of the letter to the Public Debt Office but not of its enclosures shall also be sent to the [treasury or Head Post Office] [ Substituted by G.S.R. 109, dated 13.1.1966] where interest is payable.(3)The Bank shall, if it is satisfied of the loss, theft, destruction, mutilation or defacement of the certificate, order the Public Debt Office to issue a duplicate Treasury Savings Deposit Certificate [or a Defence Deposit Certificate, as the case may be,] [Inserted by G.S.R. 1509, dated 10.11.1962] in lieu of the original certificate.] [Substituted by 8(12)B/49, dated 29.10.1949][17-B. Procedure when a Defence Certificate is lost.- [Inserted by G.S.R. 144, dated 21.11.1964](1)Every application for issue of a duplicate Defence Certificate in place of a Defence 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, New Delhi, and shall be accompanied by(a)a statement of the following particulars namely:(i)the circumstances of the loss, theft, destruction mutilation or defacement; and(ii)whether the loss was reported to the police;(b)the post office registration receipt for the letter containing the Defence 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 ben 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.(2)The Bank shall, if it is satisfied of the loss, theft destruction, mutilation or defacement of the certificate, order the Public Debt Office, New Delhi, to issue a duplicate Defence Certificate in lieu of the original certificate.] [Substituted by No. 8(12)B/49, dated 29.10.1949]
