Section 160 in The West Bengal Motor Vehicles Rules, 1989
160. Issue of duplicate permits in place of those lost or destroyed.
(1)When Part A or Part B of any permit or a temporary permit has been lost or destroyed, the holder shall forthwith intimate such fact to the Regional Transport Authority or the State Transport Authority by which the permit was issued and shall deposit the prescribed fee for the issue of duplicate permit and in the case of loss or destruction of Part B, he shall forward also Part A of the permit.(2)The Regional Transport Authority or the State Transport Authority shall. upon receipt of an application in accordance with sub-rule (1), issue a duplicate permit or parts of a permit as the case may be and may to the extent that it is able to verify the facts, endorse on the certified copies of any counter-signature by other Transport Authority, intimating the fact to that Authority.(3)A duplicate permit or duplicate part of a permit issued under this rule shall be clearly stamped "Duplicate" in red ink and the certified copy of any counter-signature by any other Regional Transport Authority on a permit or a part of a permit made under this rule shall be valid in the region of that other authority as if it were a counter-signature.(4)When a permit or a part of a permit has become dirty, torn or otherwise defaced so as. in the opinion of the Regional Transport Authority or 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 Transport Authority and apply for the issue of duplicate permit to it or part of a permit in accordance with the rule.(5)[ The fee for the issue of a duplicate permit or for the issue of a duplicate Part A or Part B permit shall be as specified in Schedule A.] [Sub-rule (5) substituted vide clause (20) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](6)Any permit or any part of permit if found by any person shall be delivered by that person to the nearest police-station or to the holder or to the Regional Transport Authority or the State Transport Authority, by which it was issued, and if the holder finds or receives any permit or any part of permit in respect of which a duplicate permit has been issued, he shall return the original to the Transport Authority by which it was issued.
