Section 14 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
14. Duplicate of Original or Renewed Registration Cards.
- In case the Original or Renewed Registration Card is defaced or lost, a duplicate (Annexure E) of the either shall be issued against the remittance of sum of Rs. 3 by the dealer concerned under the Head of Account stated in Rule 6 above and on producing the original challan concerned together with the original or renewed defaced registration cards or an affidavit in respect of the lost one.
