Section 110 in The Haryana Motor Vehicles Rules, 1993
110. Issue of duplicate licence.
[Sections 93 and 96(2)(xxix)]. - (1) If at any time a licence is lost, destroyed or torn or otherwise defaced so as to be illegible, the licensee shall, forthwith apply to the State or a Regional Transport Authority, as the case may be, for the grant of a duplicate licence.(2)The application under sub-rule (1) shall be accompanied by cash receipt or a treasury challan of ten rupees and on receipt of such an application the State or a Regional Transport Authority, as the case may be, shall issue a duplicate licence stamped "Duplicate" in red ink.(3)If the duplicate licence is granted under sub-rule (2) on a representation that the licence originally granted has been lost or destroyed and the original licence is subsequently found, it shall be surrendered to the authority concerned.
