(2)The application for extending the area validity for whole of India may be granted by the licensing authority as specified in column (5) of Schedule II, in respect of the following category of licensees, namely: -(a)Union Ministers or Members of Parliament;(b)Personnel of Defense Forces and Central Armed Police Forces;(c)Officers of All-India Services;(d)Officers in the Government or Government Sector Undertakings or Public Sector Undertakings with liability to serve anywhere in India;(e)Dedicated sports persons and the sports persons specified in serial numbers (1) to (4) of the table in sub-rule (2) of rule 40.
