Section 23 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
23.
If the original certificate of registration be lost, destroyed or mutilated a duplicate thereof shall be issued by the registering authority on payment of fixed fee of ten rupees in each case. If the loss or destruction occurred during the absence of the vessel from the place at which it was registered the loss shall be reported to the nearest Canal Officer, who shall thereupon issue a pass in Form E. Such pass will hold good until the arrival of the vessel at the place at which the certificate was issued. Immediately upon such arrival, the owner or his agent shall deliver up the said pass and pay the prescribed fee for duplicate certificate.
