Section 27 in The Central Motor Vehicles Rules, 1989
27. General conditions to be observed by the holder of a license.
- The holder of a license granted under rule 24 shall,(a)maintain on an annual basis, a register in Form 14 and an alphabetical list of the names of the students admitted during the year;(b)conduct the training course according to the syllabus specified in rule 31;[* * *] [Clause (c) omitted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).](d)issue to every student who has completed the course a certificate in Form 5;(e)submit to the licensing authority which granted the license such information or return as may be called for by it from time to time for the purposes of this Chapter;(f)not shift the school or establishment from the premises mentioned in the license without the prior approval in writing of the licensing authority, which granted the license;(g)keep the premises of the school or establishment and the record and registers maintained by it at all reasonable times open for inspection by the licensing authority or by any person authorised in this behalf by the licensing authority;(h)exhibit in a conspicuous manner on all the motor vehicles used for imparting instructions the name, full address of the school or establishment and the telephone number, if any, in bold letters;(i)maintain a record separately for each trainee showing the number of driving hours spent every day in Form 15;(j)display at a prominent place in its office the following:(i)the license in original issued to the school or establishment by the licensing authority, and(ii)the names and addresses of instructors employed by the school or establishment;(k)not act in a manner calculated to mislead any person making an application to receive instructions from the school or establishment as to his ability to procure a license for such person other than in accordance with these rules or to connive with any person in acts of commission or omission with a view to circumventing the provisions of this Chapter.
