Section 16 in The Central Motor Vehicles Rules, 1989
16. Form of driving license.
(1)Every driving license issued or renewed by a licensing authority shall be in Form 6.(2)Where the licensing authority has the necessary apparatus, [for the issue of a laminated card type or Smart Card type driving license, such card type or Smart Card type driving license, as may be specified in the Notification issued by the concerned State Government or Union Territory Administration,] [Substituted by GSR 400(E), dated 31.5.2002, for 'for the issue of a laminated card type driving license, such card type driving license' (w.e.f. 31.5.2002).] shall be in Form 7.(3)On and from the date of commencement of this sub-rule,every driving license issued or renewed by the licensing authority shall be in Form 7.(4)[ Every International Driving Permit issued by a licensing authority shall be in Form 6-A and shall be valid for a period of not more than one year from the date of issue, as the case may be, or till the validity of the driving license, whichever is earlier.(5)The automobile associations authorised by the State Government/Union Territory Administration shall be allowed to issue International Driving Permit to their own members as also others subject to counter-signature by competent authority.] [Inserted by GSR 720(E), dated 10.9.2003 (w.e.f. 10.10.2003).](6)[ Every driving license issued or renewed by a licensing authority to drive an E-rickshaw or E-cart shall be valid for a period of not more than three years from the date of issued, as the case may be, or till the validity of the driving license, whichever is earlier.] [Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)]
