Section 51(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)Any other person finding a certificate of fitness shall deliver it to the nearest police station or to the Registering Authority. The Officer-in-charge of the Police Station on receipt of the certificate of fitness shall immediately forward it to the Registering Authority. The Registering Authority shall restore the certificate of fitness in case duplicate certificate of fitness has not been issued and shall substitute it for duplicate in case such a duplicate has already been issued.
