Motor Vehicles Act 1988

 

3. Necessity for driving licence.

 

(1) No person shall drive a motor vehicle in any public place unless he holds an effective driving licence issued to him authorising him to drive the vehicle; and no person shall so drive a transport vehicle [other than ¹[a motor cab or motor cycle] hired for his own use or rented under any scheme made under sub-section (2) of section 75] unless his driving licence specifically entitles him so to do.

 

(2) The conditions subject to which sub-section (1) shall not apply to a person receiving instructions in driving a motor vehicle shall be such as may be prescribed by the Central Government.

 

1. Subs. by Act 54 of 1994, sec. 3, for "a motor cab" (w.e.f. 14-11-1994).

 

 

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Motor Vehicles Act 1988

 

Indian Laws - Bare Acts