Section 9(2) in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
(2)Upon receipt of an application as aforesaid, the licensing authority shall, if it is not the authority by whom the conductor's licence was issued, apply to that authority for particulars of the conductor's licence and of any endorsements thereon and shall after making such enquiries as it thinks fit, if satisfied that a duplicate licence may properly be issued, issue a duplicate conductor's licence and send intimation to the authority by whom the original licence was issued ;Provided that where subsequent to the issue of a duplicate licence it is found that there has been an endorsement by a Court since the date of grant of last renewal of licence, it shall be lawful for the licensing authority to call for the duplicate licence and make the necessary endorsement thereon.
