Section 11(3) in The Haryana Motor Vehicles Rules, 1993
(3)If a licence impounded under this rule is required to have a photograph of the holder affixed thereto, then -(a)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; and(b)if the photograph affixed to the licence impounded is not in the opinion of the licensing authority such, as can can be transferred to the duplicate licence, the holder of the licence shall, on the demand of the licensing authority furnish two clear copies of recent photograph of himself, one of which shall be affixed to the duplicate licence and sealed.
