Section 31(4) in The Central Motor Vehicles Rules, 1989
(4)The actual driving hours for trainees in driving non-transport vehicles shall not be less than ten hours and actual driving hours for trainees in driving transport vehicles shall not be less than fifteen hours:Provided that in the case of drivers holding driving license to drive medium goods vehicle or medium passenger motor vehicles undergoing training for heavy motor vehicles, it shall be sufficient if they undergo training in driving for a period of not less than five hours.
