Section 59 in The West Bengal Motor Vehicles Rules, 1989
59. Torn or defaced certificate of fitness.
(1)If at any time it appears to the registering authority that the certificate of fitness is so torn or defaced in any way as to cease to be reasonably legible, he may impound such certificate, and direct the owner to apply in Form C.F.L.D. to these rules, for a duplicate certificate.(2)[ Upon receipt of an application under sub-rule (1) in Form C.F.L.D. to these rules together with the fee specified in Schedule A, the concerned authority shall issue a duplicate certificate of fitness clearly stamped "Duplicate" in red ink.] [Sub-rule (2) Substituted vide clause (7), ibid (w.e.f. 4.5.1998).]
