The Motor Vehicles Act, 1988
11. Additions to driving
licence.
- Any person holding a driving licence to drive
any class or description of motor vehicles, who is not for the time being
disqualified for holding or obtaining a driving licence to drive any other
class or description of motor vehicles, may apply to the licensing authority
having jurisdiction in the area in which he
resides or carries on his business in such form and accompanied by such
documents and with such fees as may be prescribed by the Central
Government for the addition of such other class or description of motor
vehicles to the licence.
- Subject to such rules
as may be prescribed by the Central Government, the provisions of section 9
shall apply to an application under this section as if the said application
were for the grant of a licence under that section to drive the class or
description of motor vehicles which the applicant desires to be added to his
licence.
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