Section 24(4) in Tamil Nadu Hackney Carriage Act, 1911
(4)Renewal of lost or damaged badge. - Whenever the number on any badge becomes indistinct or is obliterated during the term of the licence, and also whenever any badge is lost or stolen, the person to whom the licence relating to any such badge has been granted shall deliver such badge or notify its loss and shall produce such licence to the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).], and such person shall, then, be entitled to have a new licence and badge delivered to him upon payment of [the fee mentioned in sub-section (3) of section 19] [Substituted for the words and figure 'half the fee mentioned in section 9' by section 8 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).]. Such new licence shall be in force for the year of registration.
