Section 9(6) in The M.P. Motoryan Karadhan Rules, 1991
(6)(i)If a token is lost, destroyed, defaced or has become illegible, the owner of the motor vehicle shall immediately report the fact to the Taxation Authority which issued the token and apply for the issue of a duplicate token.(ii)If the original token has become defaced or illegible it shall be returned with the application for the issue of a duplicate token.(iii)If the Taxation Authority is satisfied that the original token issued by it is lost, destroyed, defaced or hits become illegible, it shall issue a duplicate token on payment of a fee of rupees five.(iv)The duplicate token shall be exhibited as provided in sub-rule (2) of this rule.(v)If the original token which was reported lo have been lost is found alter the duplicate has been issued, the owner of the vehicle shall surrender it to the Taxation Authority.(vi)The fee for issue of duplicate certificate of tax in respect of public service vehicle under sub-items (d), (e) and (I) of item IV of the First Schedule shall be rupees ten.
