10. Licence lost or damaged. - If a licensed Petition-writer loses the licence granted to him under these rules, he may apply to the Court under which it was held for a duplicate licence. The application shall be made in writing, and shall be presented by the applicant in person. The Court to which it is made, if satisfied that the former licence has been lost, shall upon payment by the applicant of rupees five, cause a fresh licence to be issued in the same Form and bearing the same date as the lost licence, and shall cause the word "Duplicate licence" to be effaced thereon, with the date of issue, and shall sign such effacement. Every matter required to be noted upon the licence by Rules 8, 10, 27(ii), 30(ii) or 34, shall be noted on the back of the duplicate licence under the signature of the Court granting it.
Note. - If a licence becomes damaged, it may be replaced in the manner herein provided in the case of the licence being lost.C. Conduct of Petition-writers
