Section 137 in The M.P. Motor Vehicles Rules, 1994
137. Issue of duplicate Licence.
(1)If at any time an agent's licence is lost, destroyed, torn or otherwise defaced so as to be illegible the agent shall forthwith apply to the Licensing Authority for the grant of a duplicate licence. The application shall be accompanied by the fee as specified in Rule 145.(2)Upon receipt of such application the Licensing Authority shall issue a duplicate agent's licence clearly stamped "Duplicate" in red ink.(3)If the duplicate agent's licence is issued on a representation that the licence originally granted has been lost or destroyed and the original licence has been subsequently found the original licence shall be surrendered to the Licensing Authority.
