Section 14(1) in Bihar State Regulation of Cold Storage Licensing Rules, 1993
(1)If a licence is lost, destroyed, torn, defaced or otherwise becomes illegible, the duplicate licence shall be issued on payment of a fee of [Rs. 125/-] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] which shall be deposited [x x x] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] in Treasury under [the account] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.] "Head" specified in sub-rule (3) of Rule 5 [by Treasury Challan] [Substituted & deleted vide Rules 4 & 5 of the (Amendment) contained in G.S.R. No. 3 dated 19.10.2002.],
