(1)Where any licence granted under the Act is defaced, lost, destroyed or mutilated a duplicate licence may be issued to the holder by the licensing authority on payment of a fee of -(i)Rs. 2 for an entertainment lottery ;[x x x] [Clause (ii) (a) and (b) of sub-rule (1) in Rule 7 omitted by G.O.Ms.No. 3318, Home (General B), dated 19.12.1995, Published in A.P. Gazette Part 11 (E.O.), dated 20.12.1995.] ;(2)Where a duplicate licence is issued, it shall be marked 'Duplicate' and shall bear the date of its issue and also the date on which the original was issued.
