16. Communication of Disqualification or Endorsement by Court.
(1)The Court declaring a person disqualified under Section 20 or making an endorsement under Section 24 of the Act shall send intimation in Form M.P.M.VR.-8 (LE) to the Licensing Authority by which the driving licence was issued and the Licensing Authority by which it was last renewed.(2)On receipt of an intimation under sub-rule (1) about an endorsement on a driving licence or disqualification from the Court, the Licensing Authority shall cause an entry made in the driving licence register and the State Register of Driving Licence.
