Section 35(5) in The M.P. Motor Vehicles Rules, 1994
(5)The Licensing Authority if satisfied that a duplicate may properly be issued, issue a duplicate conductor's licence and intimate to the authority by whom the conductor's licence was originally issued :Provided that where subsequent to the issue of 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.
