Section 18 in The Central Motor Vehicles Rules, 1989
18. Renewal of driving license.
(1)An application for the renewal of a driving license shall be made in Form 9 to the licensing authority having jurisdiction over the area in which the applicant ordinarily resides or carries on business and shall be accompanied by(a)appropriate fee as specified in rule 32;(b)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).], if renewal is to be made in Form 6,(c)the driving license,(d)the medical certificate in [Form 1-A] [Substituted by GSR 933(E), dated 28.10.1989, for 'Form 1' (w.e.f. 28.10.1989).].(2)Where the driving license authorises the holder of such license to drive a transport vehicle as well as any other vehicle, then the licensing authority shall, subject to the production of medical certificate, renew such license for the appropriate period as specified in sub-section (2) of section 14.(3)[ Where the licensing authority renewing the driving license is not the licensing authority who issued the driving license the fact of the renewal shall be intimated to the licensing authority who issued the driving license :Provided that in case the application is for issuance of a duplicate driving license which has been lost, torn or mutilated such that the identification or authenticity of the document cannot be reasonably established, the licensing authority receiving such application shall on confirmation from the original issuing authority, issue the duplicate driving license.Provided also that if such confirmation is not received within 60 days, duplicate license shall be issued, without waiting for the confirmation.] [Inserted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).]
