Section 14 in The Central Motor Vehicles Rules, 1989
14. Application for a driving license.
- [(1)] [Rule 14 renumbered as sub-Rule (1) thereof by GSR 720(E), dated 10.9.2003 (w.e.f. 10.10.2003).] An application for a driving license shall be made in Form 4 and shall be accompanied by,(a)an effective learners license to drive the vehicle of the type to which the application relates;(b)[ appropriate fee as specified in rule 32, for the test, or the subsequent test, as the case may be, of competence to drive for each class and for issue of licence;] [Substituted by Notification No. G.S.R. 1183(E), dated 29.12.2016 (w.e.f. 2.6.1989).](c)three copies of the applicants recent [passport size photograph] [Substituted by GSR 933(E), dated 28.10.1989, for 'photograph of the size of five centimetres by six centimetres' (w.e.f. 28.10.1989).];(d)save as otherwise provided in rule 6, a medical certificate in [Form 1-A] [Substituted by GSR 933(E), dated 28.10.1989, for 'Form 1' (w.e.f. 28.10.1989).];(e)a driving certificate in Form 5 issued by the school or establishment from where the applicant received instruction, if any;(f)[ proof of residence; [Inserted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).](g)proof of age;(h)[ proof of citizenship.] ](2)[ An application for an International Driving Permit shall be made in Form 4-A and shall be accompanied by(a)valid driving license issued by the licensing authority under these rules;(b)appropriate fee as specified in rule 32;(c)three copies of the applicants recent passport photograph;(d)a medical certificate in Form 1-A;(e)valid proof of Indian Nationals;(f)valid proof of passport; and(g)valid proof of visa,wherever applicable.]
