Section 8(2) in The West Bengal Motor Vehicles Rules, 1989
(2)If a licence impounded under sub-rule (1) is required to have a photograph of the holder affixed thereto, then -(i)if the photograph on the impounded licence is in the opinion of the licensing authority satisfactory and conveniently transferable to the duplicate licence, the licensing authority may so transfer, affix and seal the photograph to the duplicate licence; or(ii)if the photograph on the impounded licence under the provisions of clause (1) of sub-rule (2) is not in the opinion of the licensing authority such as can be transferred to the duplicate licence, the holder of the licence shall, on demand by the licensing authority, furnish two clear copies of a recent photograph of himself, one of which shall be affixed to the duplicate licence and sealed and the other shall be kept on the record by the licensing authority by whom the licence was issued.
