Report No. 11

53. Holder s right to duplicate of lost instrument.-

(1) Where an instrument has been lost before it is overdue, the person who was the holder thereof may apply to the maker or drawer to give him another instrument of the same tenor, giving security to the maker or drawer, if required, to indemnify him against all persons whatever in case the instrument alleged to have been lost shall be found again.

(2) If the maker or drawer on request as aforesaid refuses to give such duplicate instrument, he may be compelled to do so.

[Section 45A]