Section 47 in The West Bengal Motor Vehicles Rules, 1989
47. Requirement as to photographs.
(1)The copies of photographs required by sub-section (3) of section 30 of the Act shall be of a size not more than fifty millimeters by sixty-four millimeters. It shall be taken from front, and shall be in black and white colour on glazed paper.(2)The photographs of the holder when affixed to a conductor's licence shall be sealed with the seal of the licensing authority in such a manner that part of the impression of the seal is upon the photograph and part on the margin.(3)If at any time it appears to a licensing authority that the photograph affixed to the conductor's licence has ceased to be a clear likeness of the holder, the licensing authority may require the holder to surrender the conductor's licence forthwith, and to furnish two clear copies of a recent photograph of himself and the holder shall, within such time as the licensing authority may specify, appear in person before the licensing authority and present the photograph accordingly.(4)If the holder fails to comply with a requisition by the licensing authority under sub-rule (3), the conductor's licence shall cease to be valid from the expiry of the said period.(5)Upon receipt of the copies of the photograph as provided in sub-rule (3), the licensing authority shall remove the old photograph from the conductor's licence and affix thereto one copy of the new photograph duly sealed and return the conductor's licence to the applicant and shall, if he is not the licensing authority by whom the conductor's licence was issued, forward the second copy of the photograph to the authority which issued the licence :Provided that if the holder of the conductor's licence so desires, the licensing authority shall issue a duplicate conductor licence with a new photograph affixed thereto and shall destroy the original licence of the conductor. In such a case if the licensing authority is not the authority by whom the conductor's licence was issued, he shall inform the original licensing authority.(6)Where a new photograph is affixed to a conductor's licence, a note shall be made upon the photograph of the date of affixture.
