(2)The application shall be accompanied by-(i)the Post Office registration receipt for the letter containing the bearer bond or coupons, or both , if lost in transmission by registered post;(ii)a copy of the police report, if the loss or theft was reported to the police;(iii)where the lost payment of a coupon with regard to the bond was not made by the Public Debt Office, a letter signed by the officer of the treasury at which interest was last paid; certifying the last payment of such coupon;(iv)an affidavit sworn before a Magistrate testifying that the applicant was the last legal holder of the bearer bond;(v)any portion or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced bearer bond or coupons, or both; and(vi)all coupons which are in possession of the person claiming to be the owner of the bond and coupons.
