Section 7 in The West Bengal Motor Vehicles Rules, 1989
7. Procedure in case of loss or destruction of licence.
(1)If at any time a licence is lost by the holder or is destroyed, the holder shall forthwith intimate such facts in writing in Form LLD to the licensing authority in whose area the holder has his place of residence at the time, or in a letter setting out the particulars required by Form LLD.(2)Upon the receipt of intimation, the licensing authority shall, if it is not the authority by whom the licence was issued. apply to that authority which issued the licence for particulars of the licence and of any endorsements thereon and shall. after making such enquiries as it thinks fit, if it is satisfied that a duplicate may properly be issued, issue a duplicate licence and send intimation to the authority by whom the licence was issued.(3)Where a photograph is required to be affixed to a duplicate licence issued under the provisions of these rules, the holder of the licence shall furnish the licensing authority with two clear copies of a recent photograph of himself, one of which shall be affixed to the duplicate licence and the other shall be transmitted by the authority issuing the duplicate licence to the authority by whom the licence was issued.(4)[ The fee for a duplicate driving licence or duplicate learner's licence in non-laminated or laminated card type form shall, in the case of loss or destruction, be as specified in Schedule A.] [Sub-rule (4) Substituted vide clause (1) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](5)When a duplicate licence has been issued upon representation that a licence has been lost and the original licence is afterwards found by the holder the original licence shall be delivered to the licensing authority.(6)Any other person finding a learner's or driving licence shall deliver it to the holder of the licence or to the nearest police-station.
