Section 53(2) in The Central Motor Vehicles Rules, 1989
(2)An application for the issue of a duplicate certificate of registration shall be made to the [last registering authority] [Substituted by GSR 221(E), dated 28.3.2001, for 'original registering authority' (w.e.f. 28.3.2001). Earlier these words were substituted by GSR 76(E), dated 31.1.2000 (w.e.f. 31.1.2000).] in Form 26 and shall be accompanied by the appropriate fee as specified in rule 81.
