Section 10 in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010
10. Issue of duplicate registration certificate.
(1)Where a certificate of registration is lost, damaged or mutilated, the Authority shall issue a duplicate certificate of registration on receipt of a request in Form D.(2)A certificate of registration, which is torn or defaced shall be surrendered by the accreditation agency to the Authority on issue of duplicate certificate.(3)The application for issue of a duplicate certificate of registration shall be accompanied by a fee of Rupees Five thousand through bank draft/banker's cheque of any nationalized bank in favour of Drawing and Disbursing Officer, Warehousing Development and Regulatory Authority, payable in New Delhi.
