Section 6(3) in Public Debt (Compensation Bonds) Rules, 1954
(3)Every application for the issue of a duplicate bond in place of a bond which is alleged to have been lost, stolen, destroyed, multilated or defaced, either wholly, or in part, shall be accompanied by(a)a statement of the following particulars, namely:(i)the last half-year or year for which instalment has been paid:(ii)the person to whom such instalment was paid:(iii)the person in whose name the bond was issued (if known);(iv)the place for payment of instalments at which the bond was for the time being enfaced;(v)the circumstances attending the loss, theft, destruction, mutilation or defacement,: and(vi)whether the loss or theft was reported to the police.(b)the Post Office registration receipt for the letter containing the bond, if the same was lost in transmission by registered post ;(c)a copy of the police report, if the loss or theft was reported to the police;(d)whether the last payment of instalment was not made by a warrant issued by the Public Debt Office, a letter signed by the officer of the treasury where instalment was last paid, certifying the last payment of instalment on the bond and stating the name of the party to whom such payment was made;(e)if the applicant is not the holder in whose name the bond was originally issued, an affidavit sworn before a Magistrate testifying that the applicant was the last legal holder of the bond and all documentary evidence necessary to trace back the title to the original holder; and(f)any portion or fragments which may remain of the lost, stolen, destroyed, mutilated or defaced bond.
