Section 20(3) in The Post Office Savings Certificates Rules, 1960
(3)If the officer-in-charge of the Post Office of registration is satisfied of the loss, theft, destruction, mutilation or defacement of the certificate, he shall issue a duplicate certificate on the applicant's furnishing an indemnity bond in form laid down by the Director General, Posts with one or more approved sureties or with a Bank's guarantee;Provided that where the face value or the aggregate face value of the certificate or certificates lost, stolen, destroyed, mutilated or defaced is Rs. 500 or less, a duplicate certificate of certificates may be issued on the applicant furnishing an indemnity bond without any such surety or guarantee.Provided further that where such application is made with respect to a certificate mutilated or defaced, of whatever face value, a duplicate certificate may be issued without any such indemnity bond, surety, or guarantee, if the certificate mutilated or defaced and the identity slip, if any, are surrendered and the certificate is capable of being identified as the originally issued.
