Section 49(2) in The Maharashtra Electricity (Supply) Rules, 1963
(2)If it is proved to the satisfaction of the Registrar that the certificate has been lost or destroyed, the Registrar shall after the notification in two daily newspapers having a wide circulation in the State at the cost of the holder and on receiving from him a fee of Rs. 3 and on taking an indemnity bond to his (the Registrar's) satisfaction against all claims in respect of such lost or destroyed certificate, issue a new certificate to the person entitled to the lost or destroyed certificate. The Registrar shall on the issue of a new certificate as provided in this sub-rule, make an entry to that effect in the register provided by rule 45.
