(1)If at any time a certificate of registration is lost, the owner shall forthwith intimate the fact in writing to the registering authority by whom the certificate was issued and shall apply in Form No.19 to the said authority for issue of duplicate certificate. The application for duplicate certificate shall be accompanied by treasury Challan/Bank draft/ Epayment receipt indicating payment of fee at the rate specified in schedue-1. The mutilated certificate where a duplicate is sought because of mutilation shall also be deposited along with the application.(2)On receipt of such application, the registering authority shall issue a duplicate certificate with the word duplicate certificate and stamped boldly in red ink thereon.(3)If a duplicate certificate of registration has been issued upon the original having been lost and the original is subsequently found by the holder of the duplicate certificate, the original certificate shall be deposited forthwith by him to the registering authority.
