Section 53 in The Central Motor Vehicles Rules, 1989
53. Issue of duplicate certificate of registration.
(1)If at any time, the certificate of registration is lost or destroyed the owner shall report to the police station in the jurisdiction of which the loss or destruction has occurred and intimate that fact in writing to the registering authority by whom the certificate of registration was issued.(2)An application for the issue of a duplicate certificate of registration shall be made to the [last registering authority] [Substituted by GSR 221(E), dated 28.3.2001, for 'original registering authority' (w.e.f. 28.3.2001). Earlier these words were substituted by GSR 76(E), dated 31.1.2000 (w.e.f. 31.1.2000).] in Form 26 and shall be accompanied by the appropriate fee as specified in rule 81.
