Section 5 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
5. Insertion of Rule 12-B and 12-C.
- In the principal rules, after Rule 12-A, the following rules shall be inserted, namely -(a)12-B. Document for the proof of address and age. - In addition to the document specified in Rule 4 of the Central Rules the Licensing Authority of the Registering Authority, as the case may be, may also accept applicant's (1) Voter Identity Card, (2) Aadhaar Card, (3) Permanent Residence Certificate issued by Competent Officer, as evidence of address and age, for issue of Motor Vehicle Driving Licence and Motor Vehicle Registration Certificate.(b)12-C. Delivery of Driving Licence. - Driving licence issued under Rule 16 of the Central Rules shall be delivered to the applicant on his address given under Rule 14 of the Central Rules through registered post on the day when licence is ready or on the following next working day. Its receipt shall be kept safe for record. For it the applicant shall submit a self addressed properly stamped envelope for registered post along with the application for driving licence.".
