Section 17 in The Orissa Motor Vehicles Rules, 1993
17. Renewal of certificate of registration and issue of duplicate.
(1)The registered owner of the persons in possession or control of a motor vehicle other than a transport authority vehicle shall apply in Form 25 prescribed under Rule 52 of the Central Motor Vehicles Rules, 1989 to the registering authority which issued the certificate of registration for renewal of certificate of registration of the motor vehicles sixty days period to the expiry of the date on which the registration of the vehicle would complete fifteen years.(2)The registering authority shall on receipt of the application for renewal of the certificate of registration of a motor vehicle other than a transport vehicle shall cause the vehicle to be examined by the Inspector of Motor Vehicles or a Junior Inspector of Motor Vehicles and of the later's recommendation, renew the certificate of registration and such renewal shall remain valid for a period of five years from the date on which it is granted.(3)If at any time a certificate of registration is mutilated the owner shall be entitled to a duplicate one or surrender of the mutilated one and payment of fee prescribed for issue of duplicate.(4)Upon receipt of such an application under Rule 53 of the Central Motor Vehicles Rules, 1989 together with the fee prescribed under Rule 81 of the said rules, the registering authority shall issue duplicate certificate of registration in the form prescribed under Rule 48 of the said rules clearly stamped "Duplicate" in red ink.(5)No person shall be liable to be convicted of an offence of violation of section 130, if, at the time when the certificate is demanded, he has already reported the loss, destruction or mutilation thereof in accordance with this rule and duplicate certificate has not been delivered to him.
