Section 50 in The Orissa Motor Vehicles Rules, 1993
50. Issue of duplicate permits in case of loss or destruction of original.
(1)When Part-A or Part-B of any permit has been lost or destroyed the holder shall forthwith intimate the fact in an application to the authority, by which the permit was issued and shall deposit the prescribed fee for the issue of a duplicate and in the case of the loss or destruction of Part-B, he shall forward also Part-A of the permit. The name of the police-station where the loss is reported is to be specified in this application and it shall also be accompanied by an affidavit indicating the manner of loss or destruction.(2)The authority shall, upon receipt of application under Sub-rule (1) and on being satisfied regarding the genuineness of the loss or destruction of the original, issue a duplicate permit or part of permit, as the case may be, and to the extent that it is able to verify the facts may endorse thereon countersignature or other authority and intimate the fact to that authority.(3)A duplicate permit or duplicate part of permit issued under this rule shall be clearly stamped 'Duplicate' in red ink and the endorsement of any countersignature of any other Transport Authority on a permit or a part of permit made under this rule shall be valid in the region of that other authority as if it were a countersignature.(4)When a permit or a part of a permit has become mutilated so as in the opinion of the Transport Authority to be illegible, the holder thereof shall surrender the permit or part of the permit, as the case may be, to the Transport Authority and apply for the issue of a duplicate permit or part of a permit in accordance with this rule.(5)The fee for issue of a duplicate permit or a duplicate part of a permit shall be the same as permit fee prescribed under Rule 48.(6)Any permit or part of a permit which is found by any person other than the permit holder shall be delivered to the nearest police-station or to the holder or to the Transport Authority by which it was issued, and if the holder finds or receives any part of the permit, in respect of which a duplicate has been issued, he shall return the original to the Transport Authority, by which it was issued.(7)The Officer-in-charge of the police-station after receiving the permit or any part of the permit from any person, shall forward the same to the Transport Authority, by which it was issued.
