Section 8(1) in Motor Vehicles Third Party Insurance Rules, 1946
(1)Where the holder of a policy(a)lodges with an insurer a declaration in which he declares that a certificate of insurance or cover-note issued to him by such insurer has been lost or destroyed and sets out full particulars of the circumstances connected with the loss or destruction of the certificate or cover-note and the efforts made to find it;(b)or returns to the insurer the certificate of insurance or cover-note issued to him by such insurer in a defaced or mutilated condition; and(c)pays to the insurer a fee of Rs . 3 in respect of each such certificate or cover-note, the insurer shall, if reasonably satisfied that such certificate or cover-note has been lost and that all reasonable efforts have been made to find it, or that it has been destroyed or is defaced or mutilated, as the case may be, issue in lieu thereof another certificate of insurance or cover-note which shall be plainly endorsed to the effect that it is a duplicate certificate or cover-note, as the case may be, issued in place of the original.
