7A. [ Particulars of Driver. [Inserted vide notification no. F 21/SECY/STA/97/PF/365 dated 22-06-1998.]
(1)Every holder of a permit shall furnish within ten days of receipt of the permit, a list of drivers who are engaged by him together with their photographs of passport size and such other particulars as the Commissioner may by order specify to establish the identity of such persons to the Secretary, State Transport Authority, Delhi.(2)Whenever there is any change in the list, referred to in sub-rule (1) a fresh list shall be submitted by the permit holder in the same manner within five days of the change.(3)No transport vehicle shall ply unless it carries a proper authorization card, containing the name, photograph and other such particulars of the driver as may be directed by the Chairman (STA)/Commissioner (Transport), and issued by the State Transport Authority authorizing such driver to drive the vehicle. The authorization card shall be displayed in the vehicle at a conspicuous place.(4)No transport vehicle shall be driven by a person other than the authorized driver, referred to in sub-rule (3) and its violation shall be treated as breach of the conditions contained in the permit and as contravention of the provisions of these rules.
