Section 12 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
12. Loss of Certificate of Registration.
(1)In the event of a certificate of registration being lost, damaged or destroyed, as the case may be, the holder thereof shall apply to the Appropriate Authority for issue of a duplicate thereof and, on the receipt of such application, the Appropriate Authority as the case may be, shall, having been satisfied about the fact of such loss, damage or destruction and on payments of rupees fifty by the certificate holder re-issue such certificate in such manner as may be prescribed.(2)Every certificate issued under sub-section (1) of this section shall be marked "Duplicate" and would be valid for the remaining period of the original certificate.
