Section 4A in Tamil Nadu Money-Lenders Rules, 1959
4A. Issue of duplicate licences.
(1)If a licence is lost or destroyed or spoiled, the money-lender shall forthwith report the matter to the authority by whom the licence was granted or last renewed and shall apply to him with a treasury receipt for the payment of a fee of Rs. 30 (Rupees thirty only) for the issue of a duplicate licence.(2)On receipt of an application with the treasury receipt referred to in sub-rule (1), the authority shall furnish the applicant with a duplicate copy of the licence duly stamped "duplicate" in red ink.
