Section 163E(7) in The Bihar Motor Vehicles Rules, 1992
(7)(i)If at anytime, the licence granted under sub-rule (3) of this Rule 163G is lost or destroyed, the holder of the licence shall forthwith intimate the loss of licence to the licensing authority and shall apply, in writing to the said authority for use of a duplicate licence.(ii)On the receipt of an application alongwith receipt of the deposit of appropriate fee specified in sub-rule 4(C) of Rule 163G the Licensing Authority shall issue a duplicate licence clearly marked, 'Duplicate'.(iii)After issue of a duplicate licence, if the original is found, the same shall be surrendered forthwith to the Licensing Authority.
