(6)If a license is lost, destroyed, defaced, torn or becomes illegible, the stamp vendor shall forth with apply to the licensing authority for the grant of a duplicate license. The application shall bear a court fee label of Rs. 5 and be accompanied by a treasury [under head 0030.] [Substituted 'under head 0030-Registration and Stamps miscellaneous' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).]
