(1)The certifying surgeon shall issue his certificate of fitness in Form No. 5. When a person to whom a certificate of fitness under Section 69 has been granted, looses such certificate, he may apply to the certifying surgeon for a copy of the same. The certifying surgeon after making enquiries from such person's employer (or if unemployed from such person's last employer) or from such other source as he may deem fit, may grant him a duplicate thereof. The word "Duplicate" shall be clearly written in red ink across such certificate and initialled by the certifying surgeon. The counterfoil in the bound book of forms shall be similarly marked "Duplicate" and initialled. Again in case of renewals of certificates the word "Renewed" shall be clearly written in red ink across such certificate and initialled by the Certifying Surgeon. The counterfoil in the bound book of forms shall be similarly marked "Renewed" and initialled.(2)A fee of one rupee shall be payable to the certifying surgeon by the occupier or the Manager for the issue of every certificate issued under Sub-rule (2) of Rule 14.(3)A fee of annas eight shall be payable to the certifying surgeon by the occupier or the Manager of the Factory for the issue of every duplicate or renewal of certificate.(4)The certifying surgeon shall maintain a Register in Form No. 5-A of all fee received for the issue of certificates or their duplicates or renewals and shall initial each entry made therein.(5)The certifying surgeon shall credit all the collection of fees made under this rule in the Government Treasury under the head "XXXVI-Miscellaneous-Miscellaneous Departments-Receipts under the Factories Act" and submit a copy of the chalan to the Chief Inspector.
