Section 11 in The Bihar Motor Transport Workers Rules, 1962
11. Issue of duplicate certificate of registration.
- Where a certificate of registration granted or renewed under Rule 5 or Rule 8, as the case may be, is lost, defaced or accidentally destroyed, a duplicate certificate may be granted on payment of a fee of five rupees.] [Substituted by S.O. 336 dated 29.4.1969.]
