14. Licences to drive motor vehicles, the property of the Central Government.
(1)The authority specified in Part A of the Fourth Schedule may grant [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).], valid throughout [India] [Substituted by Act 3 of 1951, section 3 and Schedule for the 'the States' (w.e.f. 1.4.1951).], to persons who have completed their eighteenth year to drive motor vehicles which are the property [or for the time being under the exclusive control] [Inserted by Act 100 of 1956, section 13 (w.e.f. 16-2-1957).] of the Central Government [and are used for Government purposes unconnected with any commercial enterprise] [Inserted by Act 100 of 1956, section 13 (w.e.f. 16-2-1957).].(2)A [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] issued under this section shall specify the class or classes of vehicle which the holder is entitled to drive and the period for which he is so entitled.(3)A [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] issued under this section shall not entitle the holder to drive any motor vehicle except a motor vehicle which is the property [or for the time being under the exclusive control] [Inserted by Act 20 of 1942, section 5 (w.e.f. 3.4.1952).] of the Central Government.(4)The authority issuing any [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] under this section shall at the request of any State Government furnish such information respecting any person to whom a [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] is issued as that Government may at any time require.
