Section 13 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
13. Loss of certificate or licence.
- In the event of a certificate of registration or licence or both being lost or destroyed, the hold may apply to the supervising authority for issue of a duplicate certificate of registration or licence and the supervising authority, if it thinks fit, issue such certificate and/or licence upon payment of a fee specified in Schedule-I. A certificate of registration or licence issued under this rule shall be marked 'Duplicate'.
