Section 129A(12) in The Orissa Motor Vehicles Rules, 1993
(12)(a)When the original authorisation has been lost or destroyed, the holder shall forthwith intimate the loss to the issuing authority which granted/renewed the authorisation for issue of a duplicate.(b)On receipt of such application alongwith the fee of rupees one thousand the issuing authority shall issue a duplicate authorisation marked "DUPLICATE".Special rules applicable to goods carriage
