Section 67 in The West Bengal Motor Vehicles Rules, 1989
67. Loss or destruction of certificate of registration.
(1)If, at any time, a certificate of registration is lost or destroyed the owner shall forthwith intimate such fact in writing to the registering authority by whom the certificate was issued or by whom the registering mark of the vehicle was assigned under section 47 of the Act and shall apply in prescribe form to that authority for the issue of a duplicate certificate.(2)Upon receipt of an application under sub-rule (1) together with the prescribed fee as per Central Motor Vehicles Rules, 1989 the registering authority shall issue a duplicate certificate of registration in prescribed form clearly stamped "Duplicate" in red ink.(3)When a duplicate certificate of registration has been issued upon representation that a certificate of registration has been lost and the original certificate of registration is afterwards found or received by the holder, the holder shall immediately return the duplicate certificate of registration to the registering authority.(4)Any other person finding a certificate of registration shall deliver it to the nearest police station or nearest registering authority. The Officer-in-charge of the police station on receipt of the certificate of registration shall immediately forward the same to the nearest registering authority. The registering authority shall restore the certificate of registration to the holder of the certificate of registration or substitute it for the duplicate in case such a duplicate has already been issued.
