Section 10 in M.P. Document Writers Licensing Rules, 1966
10. Of issue of duplicate licence.
- If a licence is lost, destroyed, defaced, torn or becomes illegible, the document writer shall forthwith apply to the Licensing Authority for the grant of a duplicate licence. Every such duplicate licence shall be issued on payment of a fee [Rs. 5] [Substituted by Notification No. 1616-1-Tec-96, dated 17-5-1996.] into the treasury under the same head mentioned in Rule 7.
