Section 17(1) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
(1)The Board may from time to time make rules prescribing:-(a)the amounts for which debentures and stock certificates may be issued;(b)the mode in which payment of interest in respect of all debentures and stock certificates issued under the provisions of this Act is to be made, recorded and acknowledged;(c)the circumstances in which such debentures and stock certificates must be renewed, before further payment of interest thereon can be claimed;(d)the fees to be levied in respect of the issue of renewed debentures and stock certificates:(e)the form of transfer to be used, the formalities to be observed and the fees to be levied on a transfer of stock;(f)the form in which debentures and stock certificates delivered for renewal are to be receipted;(g)the proof to be produced by persons applying for duplicate debentures and stock certificates;(h)the circumstances and manner in which duplicate debentures and stock certificates may be issued in case of debentures and stock certificates alleged to have been wholly or partly lost or destroyed and the period after which interest may be paid or a duplicate be issued in case of such debentures and stock certificates and the fees to be levied in respect of the issue of duplicate debentures and stock certificates;(i)the nature and amount of indemnity to be given by a person applying for the payment of interest on debentures alleged to have been wholly or partly lost or destroyed, or the issue of duplicate debentures;(j)generally the measures to be adopted for carrying out the purposes of this Act.
