Section 48 in The West Bengal Motor Vehicles Rules, 1989
48. Conductor's licence if lost or destroyed.
(1)if at any time a conductor's licence is Lost by the holder or is destroyed, the holder shall forthwith intimate the facts, in Form C.L.D. to the licensing authority in whose area he has place of residence at the time.(2)Upon the receipt of intimation as aforesaid, the licensing authority shall. if he is not the authority by whom the conductor's licence was issued, apply to that authority for particulars of the conductor's licence and make endorsements thereon about any enquiries as he thinks fit, and if he is satisfied that a duplicate may properly be issued, issue a duplicate conductor's licence and send intimation to the authority by whom the conductor's licence was originally issued :Provided that where subsequent to the issue of a duplicate licence it is found that there has been an endorsement by a court since the date of the grant or last renewal of the licence, it shall be lawful for the licensing authority to call for the duplicate conductor's licence and make the necessary endorsement thereon.(3)Where a photograph is required to be affixed to a duplicate conductor's licence issued under the provisions of these rules, the holder of the conductor's licence shall furnish to the licensing authority two clear copies of a recent photograph of himself one of which shall be affixed to the duplicate conductor's licence and the other shall be transmitted by the authority issuing the duplicate conductor's licence to the authority by whom the conductor's licence was issued.(4)[ Where a conductor's licence is lost of destroyed, the fee for duplicate conductor's licence issued under this rule shall be as specified in Schedule A.] [Sub-rule (4) Substituted vide clause (4) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](5)Where a duplicate conductor's licence has been issued upon representation that a conductor's licence has been lost and the original conductor's licence is afterwards found or received by the holder, the holder shall immediately return the duplicate conductor's licence to the licensing authority.(6)Any other person finding a conductor's licence shall deliver it to the nearest police-station or the nearest licensing authority. The Officer-in-charge of the police-station, on receipt of the conductor's licence, shall immediately forward it to the nearest licensing authority. The licensing authority shall restore the conductor's licence to the holder of the conductor's licence in case the duplicate conductor's licence has been issued, and shall substitute it for the duplicate in case such a duplicate has already been issued.
