Section 4(3)(a) in The Punjab Passengers and Goods Taxation Rules, 1952

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State of Haryana - Subsection

Section 4(3)(a) in The Punjab Passengers and Goods Taxation Rules, 1952

(a)If a certificate of registration, granted under sub-rule (1) or duly authenticated copy thereof granted under sub-rule (2) is lost, the owner shall immediately report the fact to the Assessing Authority and the Assessing Authority shall, on application made by such owner, and accompanied by a [treasury receipt of Re. 5] [Substituted vide Haryana Government Notification No. GSR 22/PA.16/52/Section 22/Amdendment/71, dated 8th January, 1974.] grant him a duplicate of registration or an authenticated copy thereof, as the case may be.

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State of Haryana - Subsection

Section 4(3)(a) in The Punjab Passengers and Goods Taxation Rules, 1952