(2)In case of renewal of driving licence for a vehicle other that MMV/HMV:(i)If particulars are verified by the issuing authority, the licensing authority shall endorse Delhi number on the licence and renew the same, or(ii)If no reply is received from the issuing authority within stipulated period, the applicant may be put to driving test as defined under sub-rule (3) of Rule 15 of the Central Motor Vehicles Rules, 1989 at Government Motor Driving Training School.
