Section 8 in The Central Sales Tax (Registration and Turnover) Rules, 1957
8.
(1)Where the certificate of registration granted to a dealer is lost, destroyed, defaced or mutilated, he may on application made in this behalf to the notified authority and on payment of a fee of five rupees obtain a duplicate copy of such certificate.(2)The fee payable under sub-rule (1) shall be paid in the form of court fee stamps.Amendment or Cancellation of Certificate of Registration
