Section 160(1) in The West Bengal Motor Vehicles Rules, 1989
(1)When Part A or Part B of any permit or a temporary permit has been lost or destroyed, the holder shall forthwith intimate such fact to the Regional Transport Authority or the State Transport Authority by which the permit was issued and shall deposit the prescribed fee for the issue of duplicate permit and in the case of loss or destruction of Part B, he shall forward also Part A of the permit.
