Section 12 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
12. Issuance of duplicate certificate.
- If the certificate issued under these rules is lost, damaged or destroyed and the certificate holder desires to have a duplicate, he shall submit an application in Form XII with a fee of rupees ten and the prescribed authority, after holding such enquiry as he deems fit, and after hearing him as to the genuineness of his statement, may issue a duplicate certificate to the applicant. If the prescribed authority refuses to issue a duplicate certificate he shall inform the decision to the applicant in writing indicating the grounds for such refusal.
