Section 23 in The Central Motor Vehicles Rules, 1989
23. State Register of driving licenses.
(1)Each State Government shall maintain a State Register of driving licenses in respect of driving licenses issued and renewed by the licensing authorities in the State in Form 10.(2)Each State Government shall send to the Director(Transport Research), Ministry of Surface Transport, New Delhi, a printed copy of the register referred to in sub-rule (1).Driving Schools And Establishments
