- The Licensing Authority shall communicate with another Licensing Authority in Form D.I. COM for the purpose of intimation-(a)The addition of other class or description of motor vehicle, under Section 11, or(b)the renewal of a driving licence under Section 15, or(c)the revocation of a driving licence, under Section 16, or(d)the revocation of a driving licence or the disqualification of a holder of a driving licence, under Section 19, or(e)the endorsement of a sentence of imprisonment on a driving licence, under Section 24, or(f)the replacement of a photograph, under Rule 12, or(g)the change of address, under Rule 14, or(h)the grant of authorisation to drive a transport vehicle, under Rule 18.
