Section 17(1) in The Central Motor Vehicles Rules, 1989
(1)An application for addition of another class or description of motor vehicle to the driving license shall be made in Form 8 to the licensing authority and shall be accompanied by(a)an effective learners license and driving license held by the applicant;(b)[ in the case of an application for transport vehicle excluding E-rickshaw or E-cart, the driving license held by the applicant;] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)][* * *] [Clause (c) omitted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).](d)appropriate fee as specified in rule 32.
