Section 50(1) in The Orissa Motor Vehicles Rules, 1993
(1)When Part-A or Part-B of any permit has been lost or destroyed the holder shall forthwith intimate the fact in an application to the authority, by which the permit was issued and shall deposit the prescribed fee for the issue of a duplicate and in the case of the loss or destruction of Part-B, he shall forward also Part-A of the permit. The name of the police-station where the loss is reported is to be specified in this application and it shall also be accompanied by an affidavit indicating the manner of loss or destruction.
