4. Grant of duplicate copy of permanent registration certificate.
(1)If a registration certificate granted under these rules is lost, destroyed, defaced or becomes unintelligible, the holder of such certificate shall apply to the concerned Circle Incharge for issuance of a duplicate copy of the certificate. Such an application shall be accompanied by -(i)a receipted challan for rupees one hundred by way of fees;(ii)an indemnity bond in Form B-I;(2)The said authority, in lieu of the certificate, which was claimed to be lost, shall proceed to grant a duplicate certificate, which shall be stamped "Duplicate" in red ink.
