Section 8 in West Bengal Shops and Establishments Rules, 1964
8. Loss of registration certificate.
- If any registration certificate issued under sub-rule (3) of rule 4 is in lost, destroyed, or defaced, the shopkeeper or the employer, as the case may be, concerned shall forthwith report the matter to the registering authority who issued the certificate and make an application in Form F accompanied by the requisite fees specified in Schedule 1 for the issue of a duplicate certificate, and registering authority shall thereupon issue a duplicate registration certificate duly stamped "duplicate" in red ink.
