Section 5 in Public Debt (Annuity Certificates) Rules, 1954
5. Procedure when an Annuity Certificate is lost, etc.-
(1)Every application for the issue of a duplicate annuity certificate in the place of an annuity 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 and shall be accompanied by :(a)a statement containing the following particulars:(i)the period for which payments have been made;(ii)the place at which the annuity certificate was for the time being enfaced for payment;(iii)the circumstances attending the loss, theft, destruction, mutilation or defacement; and(iv)whether the loss or theft was reported to the police;(b)the Post Office registration receipt for the cover containing the annuity certificate if the same was lost in transmission by registered 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 was the legal holder of the annuity certificate and that the annuity certificate is not is his possession nor has it been dealt with by him;(e)any portions or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced annuity certificate.(2)A duplicate of letter sent to the Public Debt Office but not of its enclosures, shall also be sent to the treasury where the certificate was enfaced for payment.(3)The Bank shall, if it is satisfied of the loss, theft, destruction, mutilation or defacement of the annuity certificate, order the Public Debt Office to issue a duplicate annuity certificate.
