Section 4(3) in The Punjab Passengers and Goods Taxation Rules, 1952
(3)(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.(b)If the original certificate or registration granted under sub-rule (1) or duly authenticated copy thereof granted, under sub-rule (2) has become defaced or illegible the owner shall return to the Assessing Authority with an application for the grant of a duplicate copy of the certificate or an authenticated copy thereof, as the case may be, which shall be granted free of charge.(c)A duplicate certificate or an authenticated copy thereof, granted under this sub-rule shall be clearly marked "Duplicate", in red ink.
