Section 49 in The West Bengal Motor Vehicles Rules, 1989
49. Defaced or torn conductor's licence.
(1)If at any time it appears to a licensing authority that a conductor's licence held by any person is so torn or defaced in any way as to cease to be reasonably legible, the licensing authority may impound the conductor's licence and issue a duplicate.(2)If a conductor's licence impounded is required to have a photograph of the holder affixed thereon, then-(i)if the photograph on the impounded conductor's licence is in the opinion of the licensing authority satisfactory and conveniently transferable to the duplicate conductor's licence, the licensing authority may so transfer, affix and seal the photograph to the duplicate conductor's licence; or(ii)if the photograph affixed to a conductor's licence impounded under the provisions of sub-rule (1) is not in the opinion of the licensing authority such as can be transferred to the duplicate conductor's licence, the holder of the conductor's licence shall, on demand by the licensing authority, furnish two clear copies of a recent photograph of himself one of which shall be affixed to the duplicate conductor's licence and sealed and the other shall be kept on record by the licensing authority by whom the conductor's licence was issued.(3)[ Where a conductor's licence is torn or defaced -the fee for duplicate conductor's licence issued under this rule shall be as specified in Schedule A.] [Sub-rule (3) Substituted vide clause (5) of the Notification No 2668-WT/3M-151/96 dated 4.5.1998 (w.e.t 4.5.1998).]
