Section 6(1) in The Orissa Motor Vehicles Rules, 1993
(1)If a driving licence of the holder is at anytime lost, destroyed or mutilated he shall forthwith intimate the fact in writing to the licensing authority alongwith an affidavit in whose area he has his place of residence or carrying his business at the relevant time, with such particular as may be necessary relating to such licence. He may apply to the said authority for issue of a duplicate licence together with a fee of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] in respect of licence in Form 6 and [rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] in respect of licence in Form 7 of the Central Motor Vehicles Rules, 1989.
