Section 6(3) in The Haryana Motor Vehicles Rules, 1993
(3)Upon receipt of the copies of the photograph in terms of the provisions of sub-rue (2), the licensing authority shall remove the old photograph from the licence the seal thereto on one copy of the new photograph and return the licence to the holder of licence and shall, if he is not the licensing authority by whom the licence was issued forward the second copy of the photograph to that authority:Provided that if the holder of the licence so desires, the licensing authority shall issue a duplicate licence with the new photograph affixed thereto and shall destroy the original licence.
