Section 23 in The Orissa Motor Vehicles Rules, 1993
23. Loss, destruction or mutilation of certificate of fitness.
(1)If a certificate of fitness is lost or destroyed or mutilated the owner of the vehicle shall forthwith report the matter to the registering authority, in whose jurisdiction the vehicle was registered, and shall apply, with a fee of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] for issue of a duplicate certificate.(2)Upon receipt of such intimation and the fee the registering authority shall direct the Inspector of Motor Vehicles or in his absence the Junior Inspector of Motor Vehicles or the authorised testing station to furnish the owner with a duplicate copy of the certificate duly marked as "Duplicate" in red ink, who shall comply accordingly with such directions.(3)If the intimation as to the loss or destruction or mutilation of the certificate of fitness has been given by the owner to the registering authority together with fee for issue of a duplicate certificate of fitness, the registering authority shall forthwith give the owner a receipt therefore which will be valid the duplicate certificate is issued. In such case the owner shall not be liable for any conviction or penalty for non-production of the certificate of fitness on demand under the Act or the rules made thereunder.
