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Union of India - Section

Section 164 in The Central Motor Vehicles Rules, 1989

164. Offences for the purpose of section 208.

- The offences for the purpose of sub-section (1) of section 208 shall be(a)Driving during the period of disqualification(section 23);(b)Failure to stop the vehicle when it is involved in an accident (section 132);(c)Obtaining or applying for a driving license without giving particulars of endorsement (section182);(d)Driving dangerously (section 184);(e)Driving while under the influence of drinks or drugs (section 185);(f)Abetment of an offence under section 184 or section 185 or section 188;(g)Taking part in unauthorized race or trial of speed of any kind (section 189);(h)Altering a driving license or using an altered license;(i)Any other offence punishable with imprisonment in the commission of which a motor vehicle was used.[FORM 1] [Substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).][See rule 5(2)]APPLICATION-CUM-DECLARATION AS TO PHYSICAL FITNESS
1. Name of the applicant ...................................
2. Son/wife/daughter of ...................................
3. Permanent address ....................................
4. Temporary address ....................................
  Official address (if any) ....................................
5. (a) Date of birth ....................................
  (b) Age on date of application .....................................
6. Identification marks (1)...............................
    (2)...............................
Declaration
(a) Do you suffer from epilepsy, or from sudden attacks of loss of consciousness or giddlenes from any cause? Yes/No
(b) Are you able to distinguish with each eye (or if you have held a driving license to drive a motor vehicle for a period of not less than five years and if you have lost, the sight of one eye after the said period of five years and if the application is for driving a light motor vehicle other than a transport vehicle fitted with an outside mirror on the steering wheel side) or with one eye, at a distance of 25 metres in good day light (with glasses, if worn) a motor car number plate? Yes/No
(c) Have you lost either hand or foot or are you suffering from any defect of muscular power of either arm or leg? Yes/No
(d) Can you readily distinguish the pigmentary colours, red and green? Yes/No
(e) Do you suffer from night blindness? Yes/No
(f) Are you so deaf as to be unable to hear (and if the application is for driving a light motor vehicle, with or without hearing aid) the ordinary sound signal? Yes/No
(g) Do you suffer from any other disease or disability likely to cause your driving of a motor vehicle to be a source of danger to the public, if so, give details Yes/No
I hereby declare that, to the best of my knowledge and belief, the particulars given above and the declaration made therein are true.(Signature or thumb-impression of the applicant)Notes:-(1) An applicant who answers "Yes" to any of the questions (a), (c), (e), (f) and (g) or "No" to either of the questions (b) and (d) should amplify his answers with full particulars, and may be required to give further information relating thereto.
(2)This declaration is to be submitted invariably with medical certificate in Form 1-A.FORM 1-A[See rules 5(1),(3),7, 10(a), 14(d and 18(d)]Medical Certificate(To be filled in by a registered medical practitioner appointed for the purpose by the State Government or person authorized in this behalf by the State Government referred to under sub-section (3) of section 8).
9[Space for passport size photograph of the applicant] [Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).]
1. Name of the applicant ....................................
2. Identification marks (1)................................
    (2).................................
3. (a) Does the applicant, to the best of your judgment, suffer from any defect of vision? If so, has it been corrected by suitable spectacles? Yes/No
  (b) Can the applicant, to the best of your judgment, readily distinguish the pig-mentary colours, red and green? Yes/No
  (c) In your opinion, is he able to distinguish with his eye sight at a distance of 25 metres in good day light a motor car number plate? Yes/No
  (d) In your opinion, does the applicant suffer from a degree of deafness which would prevent his hearing the ordinary sound signals Yes/No
  (e) In your opinion, does the applicant suffer from night blindness? Yes/No
  (f) Has the applicant any defect or deformity or loss of member which would interfere with the efficient performance of his duties as a driver? If so, give your reasons in details Yes/No
  (g) Optional  
  (a)Blood group of the applicant (if the applicant so desires that the information may be noted in his driving license.)(b)RH factor of the applicant (if the applicant so desires that the information may be noted in his driving license). ....................................................................
Declaration made by the applicant in Form 1 as to his physical fitness is attached.[Certificate of Medical FitnessI certify that:-
(i)I have personally examined the applicant Shri/Smt./Kum........................................................................
(ii)that while examining the applicant I have directed special attention to his/her distant vision;
(iii)while examining the applicant, I have directed special attention to his/her hearing ability, the condition of the arms, legs, hands and joints of both extremities of the applicant; and
(iv)I have personally examined the applicant for reaction time, side vision and glare recovery (applicable in case of persons applying for a license to drive goods carriage carrying goods of dangerous or hazardous nature to human life.)
And, therefore, I certify that, to the best of my judgment, he is medically fit/not fit to hold a driving license] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).].The applicant is not medically fit to hold a license for the following reasons:Signature: