Section 48(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Upon the receipt of intimation as aforesaid, the licensing authority shall. if he is not the authority by whom the conductor's licence was issued, apply to that authority for particulars of the conductor's licence and make endorsements thereon about any enquiries as he thinks fit, and if he is satisfied that a duplicate may properly be issued, issue a duplicate conductor's licence and send intimation to the authority by whom the conductor's licence was originally issued :Provided that where subsequent to the issue of a 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.
