Section 13 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
13. Issue of duplicate licence.
- If at any time an agent's licence is lost, destroyed, torn or otherwise defaced so as to be illegible, the agent shall forthwith apply to the licensing authority for the grant of a duplicate licence. The application shall be accompanied by a fee of rupees twenty in shape of Treasury challan. Upon receipt of such an application that authority shall issue a duplicate agent's licence is granted on a representation that the licence originally granted has been lost or destroyed and the original licence is subsequently found, the original licence shall be surrendered to the licensing authority.
