(5)(a)A person who loses a certificate of fitness which has been granted to him may apply to the Surgeon who granted it for a copy of the certificate and the said Surgeon after making such enquiry from such person's employer (or if such person is unemployed, from his last employer) and from such other sources, as he deems fit, may grant a duplicate of the lost certificate. The word "Duplicate" shall be clearly written in red ink across such duplicate certificate and initialled by the said Surgeon. The counterfoil in the bound book of forms shall be similarly marked "Duplicate" and initialled.(b)For every copy of a duplicate certificate granted under clause (a), a fee of fifty Naye Paise shall be charged, which shall be credited to Government. The Certifying Surgeon or Examining Surgeon shall maintain a register in Form no. 26 of all fees paid for the issue of duplicate certificates and shall initial each entry therein.(c)No duplicate of certificate shall be granted to any person otherwise than in accordance with the provisions of this sub-rule.
