Section 19 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
19.
-A. Prior test for Learner's licence. - Prior to conducting the preliminary test under sub-rule (IA) of sub-rule (11) of the Central Rules before issuing learner's licence the Licensing Authority shall test every applicant that he possesses adequate knowledge and understanding of the matters specified in sub-rule (1) of Rule 11 of the Central Rules. This Test may be manual or computerised or web based online.
