Section 82(14) in Delhi Motor Vehicles Rules, 1993
(14)Issue of Duplicate Licence. - If at any time an agent's licence is lost, destroyed, torn or otherwise defaced to be illegible, the agent shall forthwith apply to the licensing authority for the grant of a duplicate licence. The application shall be accompanied by a fee of Rupees [two hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only. Upon receipt of such an application that authority shall issue a duplicate agent's licence clearly stamped "Duplicate". If a duplicate agent's licence is granted on a representation (in the form of an affidavit on non-judicial stamp paper of value of Rs. 2) that the licence originally granted has been lost or destroyed and if the original licence is subsequently found the original licence shall be surrendered to the licensing authority.
