(3)If a certificate of fitness issued to a young person is lost, on receipt of an application for the grant of a duplicate, the Certifying Surgeon after making such enquiries, as he deems fit, may grant a duplicate thereof. Such application shall be forwarded through the occupier of the factory where the young person is employed.[(3-A)(a) A fee of Re. 1/- shall be payable for the issue of every certificate of fitness issued under vile 14(2) and shall be paid by the occupier.(b)A fee of Re. 0.50 P. shall be payable of the issue of every duplicate certificate under rule 14 (3) and shall be paid by the occupier.(c)The Certifying Surgeon shall credit all the collections of fee made under sub-rule in the Government Treasury at the end of each quarter in head of account as given under rule 11.]
