Section 13(8) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(8)[ When a licence is lost, destroyed, torn or defaced, [the market committee, or the Board, as the case may be] [Inserted by West Bengal Agriculture Produce Marketing (Regulation)(Amendment) act, 1978 section 11(c).] shall, on application made in this behalf by the licensee, and on payment of such fee as may be prescribed, issue a duplicate licence in the manner prescribed.]
