(4)If at any time a certificate granted under sub-section (1) is lost by the proprietor or is destroyed, the proprietor shall forthwith report the fact in writing to the Controller and shall explain the circumstances in which the certificate has been lost or destroyed. Upon the receipt of such intimation, the Controller shall make such inquires as he may think fit, and if he is satisfied that the certificate has been lost or destroyed, he may issue a duplicate certificate on payment of a fee of five rupees by the proprietor. Such a certificate shall be stamped with the word "Duplicate'].
