Section 24(4) in The Central Motor Vehicles Rules, 1989
(4)The licensing authority may, on receipt of an application under sub-rule (2) and after satisfying that the applicant has complied with the requirements of sub-rule (3), grant or renew a license in Form 11 [within a period of ninety days from receipt of such an application] [Inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.10.2005).].
