Section 11 in The Haryana Motor Vehicles Rules, 1993
11. Mutilated licence.
[Section 28(2)(c)]. - (1) If at any time it appears to be licensing authority that a licence held by any person is so torn or defaced that it has ceased to be reasonably legible or that any important part of the original licence has been detached or is missing or that any unauthorised alterations have been made, the licensing authority may impound the licence and issue a duplicate licence.(2)If any of the entries are illegible or are missing or it appears that they have been detached or altered without authority, the licensing authority shall, if it is not the licensing authority by whom the licence was issued, apply to that authority for particulars of the licence and after making such enquiries as he thinks fit shall, if it is satisfied that duplicate may properly be issued, issue a duplicate licence.(3)If a licence impounded under this rule is required to have a photograph of the holder affixed thereto, then -(a)if the photograph on the impounded licence is in the opinion of the licensing authority satisfactory and conveniently transferable to the duplicate licence, the licensing authority may, so transfer, affix and seal the photograph to the duplicate licence; and(b)if the photograph affixed to the licence impounded is not in the opinion of the licensing authority such, as can can be transferred to the duplicate licence, the holder of the licence shall, on the demand of the licensing authority furnish two clear copies of recent photograph of himself, one of which shall be affixed to the duplicate licence and sealed.(4)The fee for a duplicate licence issued under this rule shall be rupees ten.
