Section 5 in The Central Motor Vehicles Rules, 1989
5. Medical certificate.
- [(1) Every application for the issue of a learners license or a driving license or for making addition of another class or description of a motor vehicle to a driving license or for renewal of a driving license to drive a vehicle other than a transport vehicle shall be accompanied by as elf-declaration as to the physical fitness as in Form 1 and every such application for a license to drive a transport vehicle shall be accompanied by a medical certificate in Form 1-A issued by a registered medical practitioner referred to in sub-section (3) of section 8.] [Sub-Rule (1) substituted by GSR 221(E), dated 28.3.2001 (28.3.2001). Before that sub-Rule (1) substituted by GSR 684(E), dated 5.10.1999 (w.e.f. 5.10.1999).](2)[ An application for a medical certificate shall contain a declaration in Form 1.(3)A medical certificate issued in Form 1-A shall be valid for a period of one year from the date of its issue. It shall be accompanied by a passport size copy of the photograph of the applicant.] [Inserted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).]
