(1)When any permit has been lost or destroyed the holder shall forthwith intimate the fact to the State Transport Authority and shall deposit the prescribed fee for the issue of a duplicate.(2)The State Transport Authority shall, upon receipt of an application in accordance with sub-rule (1), issue a duplicate permit as the case may be, and to the extent that it is able to verify the fact may be endorsed thereon certified copies of any countersignature by any other authority intimating the fact to that authority:Provided that each application for duplicate permit shall be accompanied by a police report in the case of loss and Challan Clearance Certificate form Delhi Traffic Police and Enforcement Branch of Transport Department and affidavit in the case of destruction.(3)A duplicate permit or duplicate part of a permit issued under this rule shall be clearly stamped "DUPLICATE" in red ink.(4)When a permit or part of a permit has become so dirty, torn or defaced as in the opinion of the State Transport Authority to be illegible, the holder thereof shall surrender the permit or part of the permit, as the case may be to the State Transport Authority and apply for the issue of duplicate permit or part of a permit in accordance with this rule.(5)The fee for the issue of a duplicate permit or part of a permit shall be [half of the permit fee prescribed under rule 59] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.].(6)Any permit or part of permit which is found by any person shall be delivered by that person to the nearest police station or to the holder or to the State Transport Authority and if the holder finds or receives any permit or part of a permit in respect of which a duplicate has been issued, he shall return the original to the State Transport Authority by which it was issued.
