Section 2(t) in The Central Motor Vehicles Rules, 1989
(t)[ International Driving Permit means the license issued by a licensing authority in India under Chapter II of the Act to an Indian National authorising the person specified therein to drive any categories of motor vehicles as specified in Form 6-A in the areas or territories of countries other than India [that are Parties to the Convention on Road Traffic signed at Geneva on 19th day of September, 1949] [Inserted by GSR 720(E), dated 10.9.2003 (w.e.f. 10.10.2003).]; ]
