Section 8 in The Sailing Vessels (Members Of Crew) Rules, 1967
8. Issue of duplicate permits/identity cards.
(1)Where a permit or an identity card is lost destroyed, defaced or mutilated, the holder thereof may apply, along with an affidavit setting out the facts, to the Issuing Authority for a duplicate copy thereof.(2)An application made under sub-rule (1) shall be accompanied by a fee of [Rs. 2.00] [Substitued by G.S.R. 150, dated 25th January, 1984]Provided that the Issuing Authority may, if satisfied that such permit or identity card is lost, destroyed defaced or mutilated for reasons beyond the control of the holder thereof, refund such fee.(3)On receipt of an application under sub-rule (1) the Issuing Authority, after satisfying itself as to the correctness of the statements made therein, may issue a duplicate permit or, as the case may be an identity card and such permit or identity card shall be marked "DUPLICATE" in red ink.(4)Where a permit or an identity card which has been stated to be lost or destroyed and in respect of which a duplicate has been issued under this rule, is subsequently found, it shall be delivered to the Issuing Authority for cancellation.
