Section 4 in The Punjab Passengers and Goods Taxation Rules, 1952
4. Grant of Certificate of registration.
(1)The Assessing Authority shall, after making such enquiry as he thinks fit, and on being satisfied that the application is otherwise in order, register the owner and grant him a certificate of registration in form PTT 2.(2)If an owner owns more than one motor vehicle and has more than one place of business, he shall, on application, be granted free of charge a copy of the certificate of registration duly authenticated by the Assessing Authority for each additional place of business and for each motor vehicle covered by the certificate and the owner shall exhibit, the same on a conspicuous part of each such place of business as well as on each motor vehicle.(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.
