Section 23(3) in The Orissa Motor Vehicles Rules, 1993
(3)If the intimation as to the loss or destruction or mutilation of the certificate of fitness has been given by the owner to the registering authority together with fee for issue of a duplicate certificate of fitness, the registering authority shall forthwith give the owner a receipt therefore which will be valid the duplicate certificate is issued. In such case the owner shall not be liable for any conviction or penalty for non-production of the certificate of fitness on demand under the Act or the rules made thereunder.
