Section 3(4) in The M.P. Shops and Establishments Rules, 1959
(4)In the event of loss or destruction of the Registration Certificate an application shall be made to the Inspector concerned within seven days of such loss or destruction for a duplicate copy thereof which may be granted on payment of a fee of [twenty rupees] [Substituted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).],
