Section 6 in The General Grading and Marking Rules, 1988
6. Issue of duplicate Certificate of Authorisation.
- If the Certificate of Authorisation is damaged, mutilated or lost, the authorised packer shall apply, in the prescribed form, to the Certificate issuing authority for issue of duplicate certificate alongwith the damaged/mutilated certificate or an affidavit in prescribed form and copy of the F.I.R. for lost certificate and prescribed fee, if any. A duplicate certificate shall accordingly be issued to the authorised packer.
