The Motor Vehicles Act, 1988
182. Offences relating
to licences.
- Whoever, being
disqualified under this Act for holding or obtaining a driving licence drives a
motor vehicle in a public place or in any other place, or applies for or
obtains a driving licence or, not being entitled to have a driving licence
issued to him free of endorsement, applies for or obtains a driving licence
without disclosing the endorsement made on a driving licence previously held
by him shall be punishable with imprisonment for a term which may extend to
three months, or with fine which may extend to five hundred rupees or with
both, and any driving incence so obtained by him shall be of no effect.
- Whoever, being
disqualified under this Act for holding or obtaining a conductor's licence,
acts as a conductor of a stage carriage in a public place or applies
for or obtains a conductor's licence or, not being entitled to have a
conductor's licence issued to him free of endorsement, applies for or obtains a
conductor's licence without disclosing the endorsements made on a
conductor's licence previously held by him, shall be punishable with
improsonment for a term which may extend to one month, or with fine which may
extend to one hundred rupees, or with both, and any conductor's licence so
obtained by him shall be of no effect.
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