Section 32 in Telangana State Electrical Licensing Regulations, 2018
32. Grant of Duplicate Certificate or Permits.
- When a Competency Certificate or Permit granted/renewed under these Regulations is either lost or destroyed or damaged, a I duplicate Competency Certificate or Permit shall be issued on payment of prescribed fee:(i)In case of lost of permit or Competency Certificate, certificate issued by the concerned police authority stating that the lost Competency Certificate or permit is not traceable; or(ii)In case of damage or destruction of certificate or Competency Certificate, the damaged permit or Competency Certificate shall be produced.Chapter-IV Licences to Electrical Contractors
