Section 6 in The Orissa Motor Vehicles Rules, 1993
6. Procedure for issue of duplicate licence.
(1)If a driving licence of the holder is at anytime lost, destroyed or mutilated he shall forthwith intimate the fact in writing to the licensing authority alongwith an affidavit in whose area he has his place of residence or carrying his business at the relevant time, with such particular as may be necessary relating to such licence. He may apply to the said authority for issue of a duplicate licence together with a fee of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] in respect of licence in Form 6 and [rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] in respect of licence in Form 7 of the Central Motor Vehicles Rules, 1989.(2)Upon receipt of such intimation as aforesaid licensing authority shall, if he is not the original licensing authority by whom the driving licence was issued, apply for the particulars of the driving licence and of any endorsement thereon from the original authority and shall after making such enquiries, if satisfied that a duplicate licence may be issued. Issue a duplicate driving licence to the applicant and send intimation to the original authority.(3)When a photograph as required to be affixed to the duplicate driving licence issued under the provisions of this rule, the holder of the licence shall furnish the licensing authority two clear copies of his recent passport size photographs, one of which shall be affixed to the duplicate licence and the other shall be transmitted by the authority issuing the duplicate driving licence to the original authority by whom the driving licence was issued.(4)When a duplicate driving licence has been issued upon representation that a driving licence has been lost and the original driving licence is afterwards found by the holder thereof, he shall deliver the same to the licensing authority forthwith.(5)Any other person finding a driving licence shall deliver the same to the holder of the driving licence or to the nearest police station.(6)The driving licence as issued under this rule shall be clearly stamped "duplicate" in red ink and shall be marked with the date of issue of the duplicate and the seal of the licensing authority.(7)Fee payable under Sub-rule (1) shall be paid in cash, or Bank draft or bankers cheque drawn on any Nationalised Bank in favour of the licensing authority to whom application for issue of duplicate licence is made.(8)Where the licensing authority refuses to issue such duplicate licence applied for, the fee as paid thereof, shall be refunded to the applicant and a refund voucher shall be issued accordingly.
