Section 10 in The Haryana Motor Vehicles Rules, 1993
10. Licences lost or destroyed.
[Section 28(2)(c)]. - (1) If at any time the licence is lost by the holder or is destroyed the holder thereof shall forthwith intimate the facts in Form HR No. 1 or in a letter setting out the particulars required by the Form HR No. 1 to the licensing authority in whose area he has his place of residence.(2)Upon the receipt of intimation under sub-rule (1), the licensing authority shall, if it is not the licensing authority by whom the licence was issued apply to that licensing authority for particulars of the licence and after making such enquiries as it thinks fit, shall, if it is satisfied that a duplicate may properly be issued, issue a duplicate licence.(3)Where a photograph has become obsolete, the holder of the licence shall furnish the licensing authority with two clear copies of a recent photograph of himself, one of which shall be affixed to the duplicate licence and the second one be kept in record.(4)The fee for a duplicate licence to be issued under this rule shall be rupees twenty five :Provided that if the licence is lost while in the custody of a Court or an authority to which it has been submitted or surrendered in pursuance of the provisions of the Act or these rules, a duplicate copy shall be issued free of charge.(5)When a duplicate licence has been issued upon a representation that a licence has been lost and the original licence is afterwards found by the holder, he shall deliver the original licence forthwith to the licensing authority but the fee so paid for the issue of duplicate licence shall not be refundable.(6)Any person finding a driving licence shall deliver it to the holder of the licence or to the nearest police station.
