Section 35(7) in The Chhattisgarh Motor Vehicles Rules, 1994
(7)Any other person finding a conductor's licence shall deliver it to the Officer-in-charge of the nearest Police Station or the nearest Licensing Authority. The Officer-in-charge of the Police Station, on receipt of the Conductor's licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the conductor's licence to the holder in case duplicate conductor's licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.
