Section 11 in The Orissa Motor Transport Workers' Rules, 1966
11. Issue of duplicate certificate of registration.
- Where a certificate of registration granted or renewed under Rule 5 or Rule 8, as the case may be, is lost, defaced or accidentally destroyed, a duplicate may be grantee) on payment of a fee of [one hundred rupees] [Substituted vide O.G.E. No. 540 dated 31.3.2005.].
