Section 4(f) in Prevention of Food Adulteration (Punjab) Rules, 1958
(f)if the licensing authority is satisfied that a licence granted under these rules has been defaced, damaged, lost or otherwise mislaid, he may on application, after such verifications as he may deem fit, grant a duplicate licence to the application on payment of a fee one rupee. The word "duplicate" shall be clearly written in red ink across any such duplicate licence and initialled by him.
