Section 9 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
9. Conductor's licence lost or destroyed or mutilated issue of duplicate thereof.
(1)If at any time a conductor's licence is lost by the holder or is destroyed or mutilated, the holder shall forthwith intimate the fact in writing and make an application for the grant of a duplicate licence in Form VII to the licensing authority in whose area he has his place of residence at the time, which shall be accompanied by the fee prescribed in Sub-section (5) of Section 30.(2)Upon receipt of an application as aforesaid, the licensing authority shall, if it is not the authority by whom the conductor's licence was issued, apply to that authority for particulars of the conductor's licence and of any endorsements thereon and shall after making such enquiries as it thinks fit, if satisfied that a duplicate licence may properly be issued, issue a duplicate conductor's licence and send intimation to the authority by whom the original licence was 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 grant of last renewal of licence, it shall be lawful for the licensing authority to call for the duplicate licence and make the necessary endorsement thereon.(3)Where a photograph is required to be affixed to a duplicate licence issued under the provisions of these 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 licence and the other shall be transmitted by the authority issuing the duplicate licence to the authority by whom the original licence was issued.(4)Where a duplicate licence has been issued upon representation that the original licence has been lost and the original licence if afterwards found or received by the holder, the holder shall immediately, return the duplicate licence to the licensing authority.(5)Any other person finding a conductor's licence shall deliver it to the nearest police-station of the nearest licensing authority. The Officer-in-charge of the police-station, on receipt of the licence, shall immediately forward it to the licensing authority concerned. The licensing authority shall restore thereon in case the duplicate licence has not been issued, and shall substitute it for the duplicate in case a licence to the holder duplicate has already been issued.
