Section 74(2) in The Punjab Town Improvement Trust Rules, 1939
(2)If a cheque is lost or destroyed an intimation of the fact shall be at once give to the Treasury Officer and its payment stopped after ascertaining from the pass book and by entry from the Treasury Officer that it has not been cashed. This loss of the cheque shall be noted on the counterfoil. If a fresh cheque is not issued in place of the lost one, the procedure laid down in rule 74(1) shall be followed. If a new cheque is issued its number and date shall be quoted against the original entry in the cash book with the remark that the original cheque has been lost, and the following note shall be made on the counterfoil of this cheque : "Issued in lieu of cheque No. --------------, dated ------------- lost or destroyed."
