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NCT Delhi - Section

Section 5 in Delhi Motor Vehicles Rules, 1993

5. Issue of Duplicate Licenses/ Badges.

(1)If at any time a licence or a badge is lost by the holder thereof or is destroyed, the holder shall forthwith intimate the facts in writing in form LLD in case of driving license & badges in form L.CON.A in case of conductor's license/badge as the case may be, to the Licensing Authority.
(2)Upon the receipt of intimation as aforesaid the licensing authority shall, if he is not the authority by whom the licence was issued, apply to that authority for particulars of the licence and of any endorsements thereon, and after making such enquiries as he thinks fit shall if he is satisfied that a duplicate may properly be issued, issue a duplicate licence/badge:Provided that in case of MMV or HMV "No Challan Pending" certificate shall have to be obtained from Delhi Traffic Police before the issue of duplicate licence.
(3)When a photograph is required to be affixed in case of a conductor to a duplicate licence issued under the provisions of the 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 certificate.
(4)The fee for a duplicate license issued under this rule shall be Rupees [One hundred fifty] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only in the case of a driving license in Form 7 and Rupees [Two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only in case of a conductor's license in Form L.CON. provided that if the license/badge is lost while in the custody of a court or an authority to which it has been submitted or surrendered in presence of the provisions of the Act or these rules duplicate shall be issued free of charge.
(5)When a duplicate licence or badge has been issued upon representation that a licence has been lost and the original licence or badge is afterwards found by the holder he shall deliver it forthwith to the licensing authority.
(6)Any other person finding a driver's/conductor's licence or badge as the case may be shall deliver it to the holder of the licence or to the nearest police station.
(7)For the replacement of a photograph which has become obsolete, the same procedure shall be adopted as prescribed for the issue of a duplicate driving licence.