Section 9(1) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(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.
