Section 11 in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
11. Issue of duplicate copy of certificate of registration or enrolment.
- If a certificate of registration or a certificate of enrolment granted under these rules is lost, destroyed or defaced, the holder of such certificate shall apply to the Assessing Authority for a duplicate copy of such Certificate with a fee as specified in Rule 25 of these rules and after necessary verification, the Assessing Authority shall issue to the holder of the certificate a copy of the original certificate and the copy so issued shall bear the endorsement "Duplicate Copy".
