Section 44 in The Haryana Motor Vehicles Rules, 1993
44. Loss or destruction of certificate of Registration of a vehicle other than transport vehicle.
[Section 65(2)(d)]. - (1) If at any time the certificate of registration of a vehicle other than a transport vehicle is lost or destroyed, the owner shall forthwith intimate the facts, in writing to the registering authority by whom the certificate was issued or by whom the registration marks of the vehicle was assigned under Section 47 and shall apply in Form 26 of the Central Rules to the said authority for the issue of a duplicate certificate.(2)On receipt of an application under sub-rule (1) together with fee as specified in rule 81 of the Central Rules, the registering authority may, after making such enquiries as may appear necessary, issue as a duplicate certificate of registration in Form 23 of the Central Rules stamped "Duplicate" in red ink.
