Section 9 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
9. Issue of duplicate licence.
- If a licence is lost or destroyed, the licensee shall forthwith report the matter to the competent authority by whom the licence was issued or last renewed and shall apply to him with [treasury receipt for the payment of five rupees] [Substituted by G.O Ms. No. 3258, dated the 23rd October 1962.] for the issue of a duplicate licence.(2)On receipt of an application referred to in sub-rule (1), the competent authority shall furnish to the applicant duplicate copy of the licence duly stamped "Duplicate" in red ink.
