Section 12 in The Central Motor Vehicles Rules, 1989
12. [ Proof of legal presence in India in addition to proof of residence in case of foreigners:] [Inserted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).]
Provided that where the applicant is not able to produce any of the above-mentioned documents for sufficient reason, the licensing authority may accept any affidavit sworn by the applicant before an Executive Magistrate, or a First Class judicial magistrate or a Notary Public as evidence of age and address.]
