Section 12(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)In case a Learner's License is lost or destroyed, the holder will, in his application, bring this fact to the notice of the Licensing Authority which has issued the Learner's License and shall deposit the fees specified in Rule 24 for the second copy along with application in MPMVR-4, and on receipt of such application the Licensing Authority shall verify the identity of (he applicant and shall take further action as if the said application was for a new Learner's License.
