(5)If at any time a license granted under sub-section (1) is lost by the licensee or is destroyed, the license shall forth with report the fact in writing to the Controller and shall explain the circumstances in which the license has been lost or destroyed. Upon the receipt of the intimation the Controller shall make such inquiry as he may think fit, and if he is satisfied that the license has been lost or destroyed, he may issue a duplicate license on payment of a fee of five rupees by the licensee. Such a license shall be stamped with the word "duplicate".
