Section 56(1) in The West Bengal Maritime Board Act, 2000
(1)When any Board security is alleged to have been lost, stolen or destroyed, either wholly or in part, and a person claims to be the person to whom, but for the loss, theft or destruction, it would be payable, he may, on application to the Board and on producing proof, to its satisfaction, of the loss, theft or destruction and for the justification of the claim, obtain from the Board, on payment of such fee, if any, as may be prescribed by regulations, an order for-(a)the payment of interest in respect of the Board security alleged to be lost, stolen, or destroyed, pending the issue of a duplicate Board security, and(b)the issue of a duplicate Board security payable to him.
