Section 6 in The Central Motor Vehicles Rules, 1989
6. Exemption from production of medical certificate.
- Any person who has, after the date of commencement of these rules, produced a medical certificate in connection with the obtaining of a learners license or a driving license, whether for initial issuance or for renewal there of, or for addition of another class of motor vehicles to his driving license, shall not be required to produce a medical certificate, except where the application is made for the renewal of a driving license.
