Section 17 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
17. Defaced or lost Certificate.
- (i) If any certificate of any bond is worn or defaced, the Registrar shall, on surrender of the certificate and on payment of a fee of Re. 1 issue a new certificate to the person entitled to the surrender certificate.(ii)If it is shown to the satisfaction of the Registrar that any such certificate has been lost or destroyed, he shall on an application made in writing by or on behalf of the registered holder of the bond and after due notification in the Uttar Pradesh Gazette and on receiving indemnity to his satisfaction against all claims in respect of the lost or destroyed certificate and on payment of the charges of notification and a fee of Re. 1 issue a new certificate to the person entitled to the certificate so lost or destroyed.(iii)A memorandum of the issue of a new certificate shall be made thereon and in the register.
