Section 5(b) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(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.".
