(2)The State Transport Authority shall, upon receipt of an application in accordance with sub-rule (1), issue a duplicate permit as the case may be, and to the extent that it is able to verify the fact may be endorsed thereon certified copies of any countersignature by any other authority intimating the fact to that authority:Provided that each application for duplicate permit shall be accompanied by a police report in the case of loss and Challan Clearance Certificate form Delhi Traffic Police and Enforcement Branch of Transport Department and affidavit in the case of destruction.
