Section 3(10) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994
(10)Duplicate registration, maintenance or renewal certificate may be issued by the supervising authority if he is satisfied that the original certificate has been defaced/damaged/lost or destroyed on payment of fees of Rs. 500 (Rupees five hundred) only into a Government Treasury under the head of account as specified in Form 1 with an affidavit to the effect that the certificate was actually defaced/damaged/ lost or destroyed.Chapter-II
