Section 31(5) in The Central Motor Vehicles Rules, 1989
(5)[ Nothing in this rule shall apply in the case of an applicant whose driving license authorises him to drive a motor cycle or a three-wheeler non-transport vehicle or a motor car, applying for a license to drive a motor cab of the respective type, or in the case of an applicant holding a driving license to drive a tractor, applying for a license to drive a tractor-trailer combination.] [Substituted by G.S.R. 933(E), dated 28.10.1989, for sub-Rules (2), (3) and (4) (w.e.f. 28.10.1989)]
