Section 11(2) in The Haryana Motor Vehicles Rules, 1993
(2)If any of the entries are illegible or are missing or it appears that they have been detached or altered without authority, the licensing authority shall, if it is not the licensing authority by whom the licence was issued, apply to that authority for particulars of the licence and after making such enquiries as he thinks fit shall, if it is satisfied that duplicate may properly be issued, issue a duplicate licence.
