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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

NCT Delhi - Subsection

Section 7A(3) in Delhi Motor Vehicles Rules, 1993

(3)No transport vehicle shall ply unless it carries a proper authorization card, containing the name, photograph and other such particulars of the driver as may be directed by the Chairman (STA)/Commissioner (Transport), and issued by the State Transport Authority authorizing such driver to drive the vehicle. The authorization card shall be displayed in the vehicle at a conspicuous place.