Section 6 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
6. Issue of duplicate licences.
(1)If a licence granted under Section 4 is lost, stolen or destroyed, the licensee shall forthwith report the matter to the competent authority by whom the licence was issued or, as the case may be, 1st renewed and may make an application to that authority for the issue of a duplicate licence.(2)The application shall be accompanied by a treasury challan showing that the fee for the issue of a duplicate licence as specified in Rule 8 has been paid.(3)On receipt of the application, the competent authority shall grant to the applicant a duplicate copy of the licence duly stamped 'Duplicate' in red link.
