(1)For Transport vehicle. -(a)if at any time the certificate of registration/fitness of a transport vehicle is lost, destroyed or mutilated, the owner shall forthwith intimate the facts in writing to the registering authority by whom the certificate of registration was issued or by whom the registration mark of the vehicle was assigned under sub-section (6) of section 41 of the Act and shall apply in the Form 26 to the said authority for the issue of a duplicate certificate of registration. In case certificate of registration has been lost, a copy of the first information report lodged with the police shall also be furnished by the owner along with his application;(b)upon receipt of an application in form 26 alongwith a proof of his present residence together with a prescribed fee the registering authority may, after making such enquiries as appear necessary and obtaining a "No Challan Certificate" from the Delhi Traffic Police and the Enforcement Branch of Transport Department and obtaining particulars of the original certificate of fitness from Chief Motor vehicle Inspector, "No due certificate" from the Recovery branch of the Transport Department, etc., issue on form 23 [or as the case may be, Form 23A] [Inserted vide notification no. F. 1 (159)/Tpt/CB/98-99/3539 dated 26-02-2004.] a duplicate certificate of registration and a certificate of fitness in Form 38 clearly stamped "DUPLICATE" in red ink.(c)application for duplicate certificate of fitness shall be on plain paper given full particulars together with a fee of [one hundred fifty] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only.
