10. Communication of particulars of Driving Licences granted by one licensing authority to another licensing authority.
(1)In case a driving licence issued by any other State or union Territory of India is submitted for renewal, and there are good reasons to suspect that it is not genuine or some tampering has been done, the licensing authority shall verify the facts of its issue from the issuing authority by sending one copy of the renewing form to it and requesting that authority to verify the same within thirty days by post under certificate of posting.(2)In case of renewal of driving licence for a vehicle other that MMV/HMV:(i)If particulars are verified by the issuing authority, the licensing authority shall endorse Delhi number on the licence and renew the same, or(ii)If no reply is received from the issuing authority within stipulated period, the applicant may be put to driving test as defined under sub-rule (3) of Rule 15 of the Central Motor Vehicles Rules, 1989 at Government Motor Driving Training School.(3)In case of renewal of Driving licence for MMV/HMV, the applicant shall be put to a driving test as if not defined under sub-rule (3) of Rule 15 of the Central Motor Vehicles Rules, 1989 at Government Motor Driving Training School irrespective of intimation/non-intimation of the particulars form issuing authority.Explanation - Irrespective of sub-rule (1) every MMV/HMV Driving licence holder, having a licence issued from outside the State shall have to appear for an pass the driving test as mentioned above before the renewal thereof in Delhi is allowed.(4)If the applicant qualifies the aforesaid driving test, he shall be issued the driving licence after taking from him an affidavit on a non-judicial stamp-paper of an appropriate value regarding the genuineness of the licence and its endorsements. Thereafter, the Delhi number shall be endorsed on that licence and renewed. The fact shall also be communicated to the original licensing authority, by post under certificate of posting.(5)In case the reply from issuing authority indicated that the particulars of driving licence have been tampered with or the licence is not genuine then the licensing authority shall seize the driving licence and may initiate appropriate legal action.
