Section 19(2) in The Orissa Ayurvedic Medicine Rules, 1960
(2)In the event of a licence issued under Sub-rule (1) being lost or destroyed the holder may at any time during the period for which such licence was granted apply to the Registrar for a fresh licence and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant issue such a licence on payment of a tee of rupees five. Licence issued under this sub-rule shall be marked Duplicate.
