(5)[] [Sub-sections (2), (3) and (4) re-numbered as sub-sections (3), (4) and (5) by Bihar Act 20 of 1950.] If at any time a licence granted under sub-section (1) is lost by the licensee or is destroyed, the licensee shall forthwith report the fact in writing to the Controller and shall explain the circumstances in which the licence has been lost or destroyed. Upon the receipt of such intimation, the Controller shall make such inquiries as he may think fit, and if he is satisfied that the licence has been lost or destroyed, he may issue a duplicate licence on payment of a fee of five rupees by the licensee. Such a licence shall be stamped with the word "Duplicate".
