Section 17 in The Central Motor Vehicles Rules, 1989
17. Addition to driving license.
(1)An application for addition of another class or description of motor vehicle to the driving license shall be made in Form 8 to the licensing authority and shall be accompanied by(a)an effective learners license and driving license held by the applicant;(b)[ in the case of an application for transport vehicle excluding E-rickshaw or E-cart, the driving license held by the applicant;] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)][* * *] [Clause (c) omitted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).](d)appropriate fee as specified in rule 32.(2)The provisions of sub-section (1), sub-section (3) and sub-section (4) of section 9 shall, insofar as may be, apply in relation to an application under sub-section (1) as they apply in relation to an application for the grant of a driving license.
