Section 2A(10) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(10)[ Issue of a duplicate copy of Registration Certificate. - Where a registration certificate issued under Section 4-B or renewed under Section 4-C is lost, destroyed, tom, defaced, mutilated or otherwise becomes illegible, an application to the Inspector concerned for the issue of a duplicate copy thereof shall be made in Form 'O' accompanied by a Treasury Challan/Bank Draft (Crossed) for Rs. 5 or Rs. 10 as the case may be, on account of fee as specified below:-For shops or commercial establishment:-(i)Without employee Rs. 5/-(ii)With employees Rs. 10/-Upon receipt of such application together with the fee, the Inspector concerned shall issue a duplicate copy of the registration certificate duly marked 'Duplicate' in red ink.] [Substituted by Notification No. 1036(I)/XXXVI-3-712(S)-80, dated 20th August, 1994, Published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.]
