Section 8 in The Orissa Shops and Commercial Establishments Rules, 1958
8. Procedure when duplicate registration certificate is to be issued.
- If a registration certificate issued under Rule 5 is lost, destroyed or defaced the employer of the establishment shall forthwith report the matter to the Inspector, who had issued the certificate, and shall apply with a fee of [twenty per cent of the fees of registration paid in the manner specified in Rule 5] [Added vide O.G.E. No. 1082 dated 11.8.2004.] for the issue of a duplicate registration certificate. Upon receipt of such application and the fee, the Inspector shall furnish the employer with a duplicate copy of the certificate bearing the stamp 'Duplicate'.
