Where a licence granted or renewed under these rules in lost or accidentally destroyed, the authority empowered to grant such licence may grant a duplicate—(a)where the original licence was granted without the payment of any fee, on payment of a fee of 1[Rs. 50]; and(b)in any other case on payment of a fee of 1[Rs. 100] or the fee with which the original licence was chargeable; whichever is less.
