Section 10(6) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(6)If a ration card has been lost, defaced or damaged, the holder thereof may apply to the specified authority for duplicate ration card and such application shall be accompanied by double of the fee as specified in sub-clause (4). The specified authority may, after making such enquiry as it deem fit, issue a duplicate ration card.
