Section 14(2) in Bihar Preservation and Improvement of Animals Rules, 1960
(2)On receipt of the application, under sub-rule (1), the Veterinary Officer shall, after making such enquiry as he thinks fit and after being satisfied that the licence has been actually lost or destroyed, issue a duplicate of the licence to the applicant on payment of a fee of fifty naye paise in cash, and a receipt therefore shall be granted to the applicant.
