The Motor Vehicles Act, 1988
18. Driving
licences to drive motor vehicles, belonging to the Central Government.
- Such
authority as may be prescribed by the Central Government may issue driving licence valid throughout India to persons who have completed their
eighteenth year to drive motor vehicles which are the property or for
the time being under the exclusive control of the Central Government
and are used for Government purposes relating to the defence of the
country and unconnected with any commercial enterprise.
- A driving licence issued under this section shall specify the class or description of
vehicle which the holder is entitled to drive and the period for which he is so
entitled.
- A driving licence issued under this section shall not entitle the holder to drive any
motor vehicle except a motor vehicle referred to in sub-section (1).
- The
authority issuing any driving licence under this section shall, at the
request of any State Government, furnish such Information respecting any
person to whom a driving licence is issued as that
Government may at any time require.
Back