Section 8 in The West Bengal Motor Vehicles Rules, 1989
8. Defaced or torn licence.
(1)If at any time it appears to a licensing authority that a 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 licence and issue a duplicate.(2)If a licence impounded under sub-rule (1) is required to have a photograph of the holder affixed thereto, then -(i)if the photograph on the impounded licence is in the opinion of the licensing authority satisfactory and conveniently transferable to the duplicate licence, the licensing authority may so transfer, affix and seal the photograph to the duplicate licence; or(ii)if the photograph on the impounded licence under the provisions of clause (1) of sub-rule (2) is not in the opinion of the licensing authority such as can be transferred to the duplicate licence, the holder of the 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 licence and sealed and the other shall be kept on the record by the licensing authority by whom the licence was issued.(3)[ The fee for a duplicate driving licence in non-laminated or laminated card type form shall, in the case of a defaced or torn licence, be as specified in Schedule A.] [Sub-rule (3) Substituted vide clause (2) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](4)No duplicate learner's licence shall be issued under this rule and a fresh learner's licence shall have to be obtained.(5)A learner's licence, may be renewed for a period of six months on payment of fees as prescribed and not beyond that.
