Section 35 in The Bihar Motor Vehicles Rules, 1992
35. Issue of duplicate conductor's licence.
(1)Where at any time a conductor's licence is lost, destroyed, torn, defaced or mutilated, the holder shall forthwith report the matter to the original licensing authority and shall apply for issue of a duplicate licence in Form C.L.D. along with the fee prescribed under Rule 26, and two clear copies of a recent photograph of himself.(2)Upon the receipt of such report the licensing authority shall, after making such enquiries as it may think fit, if satisfied that a duplicate may properly be issued, issue a duplicate licence duly stamped 'Duplicate' in red ink and the date of issue of the duplicate:Provided that where subsequent to the issue of a duplicate conductor licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall be lawful for the licensing authority to call for the duplicate conductor's licence and make necessary endorsements thereon.(3)Where a duplicate licence has been issued upon representation that a licence has been lost, and the original licence is afterwards found or received by the holder, the holder shall immediately return the duplicate licence to the issuing authority.(4)If at any time it appears to a Motor Vehicle Inspector or to a Licensing Authority, that a conductor's licence held by any person is so torn, defaced or mutilated in anyway as to cease to be reasonably legible, such authority may, by order in writing impound the conductor's licence and require the holder, to obtain a duplicate conductor's licence.
