10. Form and contents of licences to drive. - (1) Every learners licence and driving licence, except a driving licence issued under section 18, shall be in such form and shall contain such information as may be prescribed by the Central Government.
(2)A learners licence or, as the case may be, driving licence shall also be expressed as entitling the holder to drive a motor vehicle of one or more of the following classes, namely:(a)motor cycle without gear;(b)motor cycle with gear;(c)[adapted vehicle];(d)light motor vehicle;[(e) transport vehicle;](i)road-roller;(j)motor vehicle of a specified description.
