Section 6 in The Haryana Motor Vehicles Rules, 1993
6. Photograph to be signed by licensing authority.
[Section 28]. - (1) The photograph of the holder of the licence when affixed to the licence shall be sealed with the seal of the licensing authority in such a manner that a part of the impression to the sale is upon the photograph and part on the margin.(2)If at any time it appears to the licensing authority that the photograph affixed to a licence has ceased to be a clear likeness of the holder, the licensing authority may require the holder to surrender the licence forthwith and to furnish two clear copies of a recent photograph of himself and holder shall, within such time as the licensing authority may specify, appear in person before the licensing authority and present the photograph accordingly.(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.(4)When a new photograph is affixed to a licence, a note shall be made upon the photograph of the date of affixture.(5)The fee for a duplicate licence issued under the proviso to sub-rule (3) shall be rupees ten.
