Section 45 in The Punjab Motor Vehicles Rules, 1989
45. Procedure when a lost certificate is subsequently found
. [Section 65(2)(d)] - (1) When a duplicate certificate of fitness or certificate of registration has been issued upon representation of the holder thereof that the original has been lost and if the original is afterwards found, the original certificate of fitness or certificate of registration shall be delivered forthwith to the registering authority.(2)Any person other than holder thereof finding a certificate of fitness or certificate of registration shall deliver it to the holder of the nearest Police Station.
