Section 7 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
7. Issue of duplicate licences.
(1)If a licence issued under section 4 is lost, stolen or destroyed, the licensee shall forthwith report the matter to the competent authority by whom the licence was issued, or as the case may be, last renewed and may make an application to that authority for the issue of a duplicate licence.(2)The fees to be paid for the grant of a duplicate licence shall be rupees five.(3)The application shall be accompanied by a treasury receipt showing that the fee for the issue of a duplicate licence as specified in sub-rule (2) has been paid.(4)On receipt of the application, the competent authority shall grant to the applicant a duplicate copy of the licence duly stamped "duplicate" in red ink.
