Section 109 in The Bihar Motor Vehicles Rules, 1992
109. Issue of duplicate permits or licences.
(1)If a permit or a countersignature of a permit is lost, destroyed, torn, defaced or mutilated, the holder shall forthwith report the matter to the original Transport Authority and shall apply for the issue of a duplicate copy thereof in the form prescribed under Rule 73, alongwith a fee prescribed under Rule 74.(2)If an agent's licence issued under Rule 101, or under Rule 103 is lost, destroyed, torn, defaced or mutilated, the holder of the licence shall forthwith report the matter to the original Transport Authority and shall, apply for the issue of a duplicate copy of a licence in the form prescribed under Rule 73, alongwith a fee prescribed under Rule 74.(3)Upon the receipt of such report the Transport Authority shall after making such enquiries as it may think fit, if satisfied that a duplicate copy may properly be issued, issue a duplicate copy of the permit or countersignature or the licence, as the case may be, duly stamped "Duplicate" in red ink, and the seal of the Transport Authority.(4)Where a duplicate copy has been issued upon representation that a permit or countersignature of licence has been lost, and the original is afterwards found or received by the holder, the holder shall immediately return the duplicate copy to the issuing authority.(5)If at any time it appears to an Inspector of Motor Vehicles or to a Secretary of the Transport Authority that a permit or countersignature of a licence is so torn, defaced or mutilated in any way as to cease to be reasonably legible, such Inspector of Motor Vehicles or Secretary may, by order in writing, impound it and require the holder to obtain a duplicate thereof.
