Section 7(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Upon the receipt of intimation, the licensing authority shall, if it is not the authority by whom the licence was issued. apply to that authority which issued the licence for particulars of the licence and of any endorsements thereon and shall. after making such enquiries as it thinks fit, if it is satisfied that a duplicate may properly be issued, issue a duplicate licence and send intimation to the authority by whom the licence was issued.
