Section 21(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)If a licence granted under Sections 10 and 13 of the Act, or renewed under sub-rule (1) above is lost, a duplicate may be issued by the authority which issued the original, on payment by the license of a fee of [Five rupees.] [Haryana Notification dated 12.9.1975.]
