Section 11 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
11. Issue of duplicate licence
. (1) An application referred to in sub-section (8) of section 13 for issue of a duplicate licence shall be accompanied by a fee of (i) ten rupees in case of traders, commission agents, persons engaged in processing and preservation of agricultural produce, (ii) five rupees in a case, of broker, warehouseman and surveyor, (iii) two rupees in case of weighman and measurer and sellers and producers of Agricultural produce, and (iv) fifteen rupees for persons setting up, establishing or continuing a place for storage, sale or purchase of any agricultural produce.(2)A licence which is torn, defaced or otherwise rendered illegible shall be surrendered by the applicant along with the application for the issue of a duplicate licence under this rule.(3)Immediately on receipt of the application, the Secretary shall, after satisfying himself about the genuineness of the case and that the conditions of sub-rule (1) or (2), as the case may be have been met by the applicant, issue a duplicate licence.(4)Every duplicate licence so issued shall bear in its face the number and date of the original licence of which it is the duplicate and shall be stamped "Duplicate".
