Section 18(3) in The Central Motor Vehicles Rules, 1989
(3)[ Where the licensing authority renewing the driving license is not the licensing authority who issued the driving license the fact of the renewal shall be intimated to the licensing authority who issued the driving license :Provided that in case the application is for issuance of a duplicate driving license which has been lost, torn or mutilated such that the identification or authenticity of the document cannot be reasonably established, the licensing authority receiving such application shall on confirmation from the original issuing authority, issue the duplicate driving license.Provided also that if such confirmation is not received within 60 days, duplicate license shall be issued, without waiting for the confirmation.] [Inserted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).]
