Section 20 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
20. Duplicate certificate.
If a certificate of registration issued under this Act is lost, damaged or destroyed, as the case may be, the prescribed authority shall, on an application made in this behalf by the person holding such certificate, [and on payment of the prescribed fees land on being satisfied after inquiry] [Inserted by section 19 of the West Bengal Public Works Contractors (Regulation and control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10.9.2010], issue a duplicate certificate.
