Section 15(3) in The Punjab Land Reforms Rules, 1973
(3)In the case of loss, destruction or mutilation of the [-] [Word 'original' omitted vide Notification dated 2.9.1987.] voucher, the holder may apply for the issue of fresh voucher. A new voucher shall not be issued until after the expiry of six months from the date of issue of the said voucher and until a non-payment certificate has been obtained from the Treasury Officer or Sub-Treasury Officer.
