(3)In case of renewal of Driving licence for MMV/HMV, the applicant shall be put to a driving test as if not defined under sub-rule (3) of Rule 15 of the Central Motor Vehicles Rules, 1989 at Government Motor Driving Training School irrespective of intimation/non-intimation of the particulars form issuing authority.Explanation - Irrespective of sub-rule (1) every MMV/HMV Driving licence holder, having a licence issued from outside the State shall have to appear for an pass the driving test as mentioned above before the renewal thereof in Delhi is allowed.
