Section 24 in The Central Warehousing Corporation Rules, 1963
24. Issues of new certificate in place of worn-out, defaced, etc., certificates,
(1)If any share certificate is worn-out or defaced or tendered for sub-division, then, upon production thereof at the Head office of the Corporation the Corporation may order the same to be cancelled and issue a new certificate or certificates in lieu thereof on payment of a sum of Re. 1. and any incidental expenses which the Corporation may have incurred in connection with the issue of the new certificate or certificates.(2)If any share certificates is alleged to be lost or destroyed then, upon production of such evidence of the loss or destruction thereof, as the Board may consider satisfactory, and upon such indemnity, with or without security, as the Board may require, a new certificate in lieu thereof may be given to the party entitled to such loss or destroyed certificate, provided that no such certificate shall be issued without first giving notice to the public published in local newspapers and inviting objections, if any, within a week of the notice, where a new certificate is issued in lieu of a lost or destroyed certificate, the person to whom the new certificate is issued shall be liable to pay to the Corporation all expenses incidental to the investigation of evidence of loss or destruction and the preparation of the requisite form of indemnity as aforesaid.
