Section 31(3) in The Central Motor Vehicles Rules, 1989
(3)The lessons for training drivers of transport vehicles shall cover Parts E, F, G, H, I, J and K of the syllabus referred to in sub-rule (1)and the training period shall not be less than thirty days:Provided that this sub-rule shall not apply in respect of drivers holding driving license to drive medium goods vehicle or medium passenger motor vehicle who had undergone the lessons after the commencement of this rule, and desiring to obtain a driving license to drive heavy goods vehicle or heavy passenger motor vehicle.
