Section 15 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
15. Mazdoor entitled to have new badge on loss or obliteration of former one. - Whenever the writing on any badge shall become obliterated or defaced, so that the same shall not be distinctly legible, and also whenever any badge shall be proved, to the satisfaction of the registering-officer to have been lost or mislaid, the [mazdoor] to whom the license relating to any such badge shall have been granted shall deliver such badge (if he shall have the same in his possession), and shall produce such license to the registering-officer; and such [mazdoor] shall then be entitled to have a new badge delivered to him upon payment of such sum of money, not exceeding one rupee, as the registering-officer shall from time to time appoint.
