Section 68(1) in The West Bengal Motor Vehicles Rules, 1989
(1)If at any time it appears to a registering authority that a registration certificate held by any person is so torn or defaced in any way as to cease to be reasonably legible, the registering authority may impound such certificate and direct the owner thereof to apply in prescribed form to the registering authority by whom the certificate was issued or by whom the registration mark of the vehicle was assigned under section 47 of the Act or a duplicate certificate was issued.
