Section 7(10) in Punjab Prevention of Food Adulteration Rules, 2004
(10)Where at any time, a licence granted or renewed under these rules is lost, destroyed or defaced and an application is made by the licensee for issue of a duplicate licence alongwith the proof of payment of fee, specified in Appendix 'A' appended to these rules for grant of licence, the Licensing Authority shall issue a duplicate licence in Form 'B' appended to these rules, which shall be clearly stamped as "Duplicate" in Red Ink and shall be marked with the date of issue.
