Section 16(2) in The Central Motor Vehicles Rules, 1989
(2)Where the licensing authority has the necessary apparatus, [for the issue of a laminated card type or Smart Card type driving license, such card type or Smart Card type driving license, as may be specified in the Notification issued by the concerned State Government or Union Territory Administration,] [Substituted by GSR 400(E), dated 31.5.2002, for 'for the issue of a laminated card type driving license, such card type driving license' (w.e.f. 31.5.2002).] shall be in Form 7.
