Section 4(4) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(4)If a licence is defaced, mutilated, lost or destroyed, the licensing authority may, after making such enquiry as he deems necessary, issue a fresh licence in place thereof on payment of a fee of Rs. 100/- (Rupees one hundred) non-judicial stamp and thereupon the licence so defaced, mutilated, lost or destroyed shall be deemed to have been cancelled.
