Section 7(1) in The Tamil Nadu Catering Establishments Rules, 1959
(1)If a registration certificate is lost or destroyed, the employer shall forthwith report the matter to the Inspector by whom the certificate was issued or last renewed and shall apply to such Inspector with a fee of [rupees fifteen] [Substituted G. O. Ms. No. 28, Labour and Employment, dated the 5th April, 2002 with effect from 29th May 2002.] for the issue of a duplicate certificate.
