Section 11 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
11. Prohibition of alteration, etc., of licence, and issue of duplicate licences.
(1)No person shall alter, deface, mutilate or otherwise tamper with the licence issued in respect of a motor vehicle, or exhibit it on a motor vehicle other than the one for which such licence has been issued.(2)If the licence issued in respect of any motor vehicle is lost, destroyed or mutilated, the licensing officer concerned may, on an application made to him together with a treasury challan for rupees two towards fee, grant a duplicate licence for the period for which the original licence was issued. The licensing officer concerned shall, before issuing the duplicate licence, satisfy himself that the tax for the period covered by the original licence has not been refunded wholly or in part. He shall make an entry of the issue of the duplicate licence in the certificate of registration.(3)If a licence reported as lost is subsequently found, it shall be forth¬with surrendered to the licensing officer concerned.
