Section 7(2) in The U.P. Cotton Ginning and Pressing Factories Rules, 1964
(2)Where the original licence is lost or destroyed a duplicate thereof may be granted on proof of the loss of original to the satisfaction of the licensing authority, and on the application for the same supported by a treasury challan showing payment of the fee prescribed thereof as hereunder and on fulfilment of the following conditions :(i)An application for the grant of a duplicate licence shall be made to the Deputy Director of Agriculture (Cotton), Uttar Pradesh, by the owner or lessee of the cotton ginning or pressing factory, as the case may be, in the form in Schedule G.(ii)The fee for issue of a duplicate licence which shall be Rs. 5 shall be deposited in the treasury and credited to the head "XXV-A-Agriculture-Agricultural Receipts-(d) Other Receipts-Agriculture-Miscellaneous".
