(5)The State Governments shall be entitled to access the National Register and update their records in such manner as may be prescribed by the Central Government.][26. Maintenance of State Registers of Driving Licences. - (1) Each State Government shall maintain, in such form as may be prescribed by the Central Government, a register to be known as the State Register of Driving Licences, in respect of driving licences issued and renewed by the licensing authorities of the State Government, containing particulars, including -(a)names and addresses of holders of driving licences;(b)licence numbers;(c)dates of issue or renewal of licences;(d)dates of expiry of licences;(e)classes and types of vehicles authorised to be driven; and(f)such other particulars as the Central Government may prescribe.]
