Section 14 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
14. Fee and Procedure for Duplicate Licence.
(1)If a licence is lost, destroyed, torn, defaced or otherwise becomes illegible, the duplicate licence shall be issued on payment of a fee of [Rs. 125/-] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] which shall be deposited [x x x] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] in Treasury under [the account] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] "Head" specified in sub-rule (3) of Rule 5 [by Treasury Challan] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.],(2)Application for issue of duplicate licence shall be made in Form 5 and it shall accompany the original challan wherein the fee deposited specified in sub-rule (1) shall be mentioned.(3)When a duplicate licence is required in place of a lost licence the applicant shall execute a bond in Form 6.(4)Licensee shall report about the loss or destruction of licence to the police station and a copy of the report shall be attached with the application.(5)The applicant shall submit the torn or defaced or illegible licence alongwith the application for issue of duplicate licence to the Licensing Authority.(6)When a licence is lost or destroyed the licensee shall immediately get the fact published in any important local newspaper or in any important newspaper of the State if there is no local newspaper wherein the licence number shall be indicated and shall attach the cutting of the publication in the newspaper with the application for issue of duplicate licence.(7)Licensing Authority on receipt of the application and satisfying himself that the applicant has fulfilled the conditions of sub-rules (1), (2), (3), (4) and (5) of Rule 3, as the case may be, applicable to the specific case under consideration, shall issue the duplicate copy of the licence.(8)The number and the date of the original licence shall be given on every duplicate copy of the licence issued and the words "Duplicate copy" shall be written thereon over the top.
