.Where a licence granted or renewed under these rules in lost or accidentally destroyed, the authority empowered to grant such licence may grant a duplicateSubstituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.) (a) where the original licence was granted without the payment of anyfee, on payment of a fee of [Rs. 50] [Substituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.)]; and(b)in any other case on payment of a fee of [Rs. 100] [[Substituted by G.S.R. 1, dated19.12.1997(w.e.f. 3.1.1998.)]] or the fee with which the original licence was chargeable; whichever is less.
