Section 21(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)If a licence granted under section 10 or 13 of the Act, or renewed under Sub-rule (1) above is lost, a duplicate may be issued by the authority which issued the orginal, on payment by the licensee of a fee of [ten rupees.] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4th May, 1988.]
