Section 48 in Telangana State Electrical Licensing Regulations, 2018
48. Grant of Duplicate Electrical Contractor's Licence.
- In case of loss or damaged or distraction of an Electrical Contractor's Licence granted under these Regulations, a duplicate licence may be granted to the holder on payment of the fee prescribed(i)and on certification by the applicant of the loss of the original licence and a certificate to the effect that the licence is lost and not traceable from the concerned police authorities in case of the loss of License (OR)(ii)and on certification by the applicant of the damaged or destruction of the original License and on production of original damaged or destruction License.
