- On the day on which these Rules come into force, the Delhi Motor Vehicles Rules, 1940 as in force in the National Capital Rules, 1940 as in force in the National Capital Territory of Delhi shall stand repealed:Provided that the repeal shall not affect-(a)the previous operation of the Rules so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Rules; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the rules, so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid.and any such investigation, legal proceeding or remedy any be instituted, continued or enforced and such penalty, forfeiture or punishment may be imposed as if the Rules had not been repealed.Form L.L.D.(Rule 5 of Delhi Motor Vehicle Rule, 1993)Intimation of loss or Destruction of Driving Licence and Application for DuplicateToThe Licensing Authority,..........................................................................................I...................................................Son/Daughter/Wife of................................................with my Permanent Address as....................................................................have to report that my driving licence, the particulars of which are given below has been lost/destroyed.
