Section 17 in The Performing Animals (Registration) Rules, 2001
17. Issue of duplicate copies of certificate
.-Any person who has been granted registration under these rule may, on proof by him that the original certificate registration has been lost or destroyed and on payment of a fee of one hundred rupees, be given a duplicate copy of the certificate of registration which for the purposes of these rules shall have the same effect the original certificate of registration.FIRST SCHEDULEFORM OF APPLICATION(see rule 3(2))I, the undersigned, do hereby apply for registration under the Performing Animals (Registration) Rules, 2000 and hereby declare the following particulars to be true and complete to the best of my knowledge and belief.Signature........................................Date..............................................Address to which order of approval is to be sent........................................................................................................Particulars
