Section 68 in The West Bengal Motor Vehicles Rules, 1989
68. Torn or defaced certificate of registration.
(1)If at any time it appears to a registering authority that a registration certificate held by any person is so torn or defaced in any way as to cease to be reasonably legible, the registering authority may impound such certificate and direct the owner thereof to apply in prescribed form to the registering authority by whom the certificate was issued or by whom the registration mark of the vehicle was assigned under section 47 of the Act or a duplicate certificate was issued.(2)If the registering authority which impounds such certificate is not the authority whom the certificate was issued or the fresh registration mark was assigned, it shall intimate the action taken under sub-rule (1) to the authority by which the certificate was issued or the fresh registration mark was assigned, as the case may be.(3)On receipt of the application under sub-rule (1) together with the prescribed fee as per the Central Motor Vehicles Rules, 1989 the registering authority shall issue a duplicate certificate of registration in form prescribed by the Central Government and clearly stamped "Duplicate" in red ink.
