Section 3 in The Central Motor Vehicles Rules, 1989

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Union of India - Section

Section 3 in The Central Motor Vehicles Rules, 1989

3. General.

- The provisions of sub-section (1) of section 3 shall not apply to a person while or gaining experience in driving with the object of presenting himself for a test of competence to drive, so long as-

(a)such person is the holder of an effective learners license issued to him in Form 3 to drive the vehicle;

(b)such person is accompanied by an instructor holding an effective driving license to drive the vehicle and such instructor is sitting in such a position to control or stop the vehicle; and

(c)there is painted, in the front and the rear of the vehicle or on a plate or card affixed to the front and the rear, the letter L in red on a white background as under:

Note.- The painting on the vehicle or on the plate or card shall not be less than 18 centimetres square and the letter L shall not be 10 centimetres high, 2 centimetres thick and 9 centimetres wide at the bottom:Provided that a person,while receiving instructions or gaining experience in driving a motor cycle(with or without a side-car attached), shall not carry any other person on the motor cycle except for the purpose and in the manner referred to in clause (b).

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Union of India - Section

Section 3 in The Central Motor Vehicles Rules, 1989

3. General.