Section 17 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
17. Issue of duplicate copies of certificates.
(1)The registrar may, on application made by the owner in this behalf, issue a duplicate copy of a certificate of registry clearly marked "Duplicate" in red ink if he is satisfied that the original certificate has been destroyed, lost, mislaid, mutilated or defaced.(2)Every application for a duplicate copy of a certificate of registry shall be accompanied by a declaration regarding the circumstances in which the original certificate was destroyed, lost, mislaid, mutilated or defaced.(3)Where a duplicate copy of a certificate of registry has been obtained on the ground that the original has been lost or mislaid, and such original is subsequently found or received by the owner, he shall forthwith surrender the original certificate to the registrar who shall cancel the same.(4)A duplicate copy of the certificate of registry shall not be granted on the ground that the original has been mutilated or defaced unless the mutilated or defaced certificate is surrendered to the registrar.
