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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(6) in The West Bengal Motor Vehicles Rules, 1989

(6)Any other person finding a conductor's licence shall deliver it to the nearest police-station or the nearest licensing authority. The Officer-in-charge of the police-station, on receipt of the conductor's licence, shall immediately forward it to the nearest licensing authority. The licensing authority shall restore the conductor's licence to the holder of the conductor's licence in case the duplicate conductor's licence has been issued, and shall substitute it for the duplicate in case such a duplicate has already been issued.