Section 26 in The Central Motor Vehicles Rules, 1989
26. Issue of duplicate license.
(1)If at any time a license granted under sub-rule (4) of rule 24 is lost or destroyed, the holder of the license shall forth with intimate the loss to the licensing authority which granted the license and shall apply in writing to the said authority,for a duplicate.(2)On receipt of an application along with the appropriate fee as specified in rule 32, the licensing authority shall issue a duplicate license clearly marked Duplicate.(3)If after the issue of a duplicate license,the original is found, the same shall be surrendered forthwith to the licensing authority by which it was issued.
