Section 14 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010
14. Issue of duplicate Registration Certificate. - (1) The duplicate registration certificate shall be issued on receipt of request in Form A-2 against the original certificate, if it is lost or damaged or mutilated.
(2)A registration certificate, which is torn or defaced, shall be surrendered by the warehouseman to the Authority on issue of duplicate certificate.(3)The application for issue of a duplicate registration certificate shall be accompanied with the fee along with an indemnity bond as specified by the Authority and the fee for issue of duplicate registration certificate by way of tank draft or bankers cheque of any nationalised bank in favour of the Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority, payable at New Delhi at the rate as indicated below-(a)State Capitals Rs. 1000(b)District Headquarters Rs. 750(c)Other areas Rs. 500
