Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(8) in The Chhattisgarh Motor Vehicles Rules, 1994

(8)Any other person finding a driving licence shall deliver it to the nearest Police Station or nearest Licensing Authority. The Officer-in-charge of Police Station, on receipt of driving licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the driving licence in case a duplicate driving licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.