Section 11 in The Chhattisgarh Motor Vehicles Rules, 1994
11. Issue of Duplicate Driving Licence.
(1)If at any lime a driving licence is lost destroyed or mutilated the holder shall forthwith intimate the fact in writing and may apply for a duplicate in Form C.G.M.V.R.-3 (LLD) to the Licensing Authority in whose area he has his place of residence at the time.(2)The holder of the driving licence shall furnish to the Licensing Authority three clear copies of recent photograph of himself in passport size.(3)Upon the receipt of the application as aforesaid, the Licensing Authority shall if it is not the authority by which the driving licence was issued, transmit a copy of the photograph and call for the particulars of the driving licence and of any endorsement thereon from original Licensing Authority and may make such enquiries as it thinks fit.(4)The Licensing Authority may ask the applicant to file an affidavit or a declaration that the driving licence in respect of which the application has been made is actually lost and has not been impounded by any competent authority prescribed under the Act, and if the applicant is unable to do so, the Licensing Authority may refuse to issue a duplicate driving licence.(5)The Licensing Authority shall if satisfied that a duplicate may properly be issued, issue duplicate driving licence :Provided that where subsequent to the issue of a duplicate driving licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall he lawful for the Licensing Authority to call for the duplicate driving licence and make the necessary endorsement thereon.(6)If a duplicate driving licence is issued by an authority other than that which issued the driving licence, intimation of the issue of duplicate driving licence shall be sent to the authority which issued the driving licence.(7)Where a duplicate driving licence has been issued upon representation that a driving licence has been lost, and the original driving licence is afterwards found or received by the holder, the holder shall immediately return the duplicate driving licence to the Licensing Authority.(8)Any other person finding a driving licence shall deliver it to the nearest Police Station or nearest Licensing Authority. The Officer-in-charge of Police Station, on receipt of driving licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the driving licence in case a duplicate driving licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.(9)Where a duplicate driving licence is issued under this rule, it shall he clearly stamped "Duplicate" in red ink and shall be marked with the dale of issue of the duplicate and the seal of Licensing Authority.(10)The fee for issue of duplicate driving licence shall be as specified in Rule 24.
