Section 66 in The Central Motor Vehicles Rules, 1989
66. Issue of duplicate letter of authority.
(1)If at any time the letter of authority granted or renewed under sub-rule (5) of rule 63 is lost or destroyed, the holder of the letter of authority shall report to the police station in the jurisdiction of which the loss or destruction has occurred and intimate the fact in writing to the registering authority which granted or renewed the letter of authority and shall apply for a duplicate.(2)On receipt of an application along with the appropriate fee as specified in rule 81, the registering authority may issue a duplicate letter of authority clearly marked Duplicate.(3)If after the issue of a duplicate letter of authority, the original is traced, the same shall be surrendered forthwith to the registering authority by which it was issued.
