(1)Licensing Authority, the Motor Vehicle Inspector or any officer not below the rank of the Inspector of Police or the Sergeant Major nominated by the Licensing Authority, shall be the Testing Officer for the purpose of a test under sub-section (5) of Section 8 and sub-section 3 of Section 9 of the Act:Provided that it shall be lawful for the Licensing Authority or any person nominated by it in that behalf to have more than one test.(2)Every application for a test to obtain a learner's licence, driving licence or an authorisation to drive transport vehicle, shall be made in Form P.C.A.T. and shall be accompanied by the fee specified in Rule 6 of these Rules or in Rule 32 of the Central Motor Vehicles Rules, 1989, as the case may be.(3)Subject to the provisions of sub-section (6) of Section 9 the applicant shall furnish serviceable vehicle and present himself for the test at such time and place as may be specified by the Testing Officer concerned.
