Section 11(5) in The M.P. Motor Vehicles Rules, 1994
(5)The Licensing Authority shall if satisfied that a duplicate may properly be issued, issue duplicate driving licence :Provided that where subsequent to the issue of a duplicate driving licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall he lawful for the Licensing Authority to call for the duplicate driving licence and make the necessary endorsement thereon.
