Section 4 in The Central Motor Vehicles Rules, 1989
4. [ Evidence as to the correctness of address and age. [Rule 4 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
- Every applicant for the issue of a license under this Chapter shall produce as evidence of his address and age, any one or more of the following documents in original or relevant extracts thereof duly [self attested], namely:-[* * *] [Item No. 1 '1. Ration Card'omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]
