Section 76 in The Haryana Motor Vehicles Rules, 1993
76. Issue of duplicate permits.
[Section 96(2))(v)]. - (1) When part A or B of any permit has been lost, destroyed or defaced the holder shall forthwith intimate the fact to the State or a Regional Transport Authority by which the permit was issued and apply for the issue of a duplicate permit or part of a permit as the case may be :Provided that in the case of loss of destruction of part B of the permit, he shall forward part A of the permit to the State or a Regional Transport Authority, as the case may be.(2)The State or a Regional Transport Authority shall, upto receipt of application in terms of sub-rule (1), issue a duplicate permit or part or parts of a permit, as the case may be, and to the extent that it is able to verify the facts may endorse thereon certified copies of any countersignatures by other authority, intimating the fact to that authority.(3)A duplicate permit or duplicate part of a permit issued under sub-rule (2) shall be clearly stamped "Duplicate" in red ink and the certified copy of any countersignatures by any other State or Regional Transport Authority on a permit or a part of a permit made under sub-rule (2) shall be valid in the region of that other authority as if it were countersignatures made by it.(4)When a permit or a part of a permit has become so dirty, torn or defaced as in the opinion of the State or Regional Transport Authority, as the case may be, to be illegible the holder shall surrender the permit or part of the permit, as the case may be, to the State or a Regional Transport Authority and apply for the issue of a duplicate permit or part of a permit.(5)The fee for the issue of a duplicate permit or part of permit shall be fifty rupees in case of deaced permit and rupees five hundred in case of lost/destroyed permit :Provided that no fee shall be charged in the case of duplicate permit issued in pursuance of sub-rule (4) if the original permit was issued prior to five years.(6)Any permit or part of a permit which is found by any person shall be delivered by that person to the nearest police station or the holder or to the State or a Regional Transport Authority by which it was issued and if the holder finds or receives any permit or part of a permit in respect of which a duplicate permit has been issued, he shall return the original to the concerned State or the Regional Transport Authority.
