Section 23(19) in The Rajasthan Sales Tax Rules, 1995
(19)Where both the foils "original" and "duplicate" of a declaration form are lost, the selling dealer may obtain a duplicate declaration form the purchasing dealer and the purchasing dealer shall record the following certificate thereon in red ink duly signed by him :-"I hereby declare that this is the duplicate of declaration form No.............. signed on........... and issued to M/S........... on (date).............(Signature of the issuing/purchasing dealer)"
