The Motor Vehicles Act, 1988
24.
Endorsement.
- The Court
or authority making an order of disqualification shall endorse or cause to
be endorsed upon the driving licence if any, held by the person
disqualified, particulars of the order of disqualification and of any
conviction of an offence in respect of which an order of disqualification
is made; and particulars of any cancellation or variation of an
order of disqualification made under sub-section (3) of shall be similarly
so endorsed.
- A Court
by which any person is convicted of an offence under this Act as may be
prescribed by the Central Government, having regard to the objects of this
Act, shall, whether or not a disqualification order is made in respect of
such conviction, endorse or cause to be endorsed particulars of such conviction
on any driving licence held by the person convicted.
- Any person
accused of an offence prescribed under sub-section (2) shall when attending the
Court bring with him his driving licence if it is in his possession.
- Where any
person is convicted of any offence under this Act and sentenced to
imprisonment for a period exceeding three months the Court awarding the
sentence shall endorse the fact of such sentence upon the driving licence of
the person concerned and the prosecuting authority shall intimate the fact of
such endorsement to the authority by which the driving licence was granted or
last renewed.
- When the
driving licence is endorsed or caused to be endorsed by any Court, such Court
shall send the particulars of the endorsement to the licensing authority by
which the driving licence was granted or last renewed.
- Where on
an appeal against any conviction or order of a Court, which has been
endorsed on a driving licence, the appellate court varies or sets aside the
conviction or order, the appellate court shall inform the licensing
authority by which the driving licence was granted or last renewed and such
authority shall amend or cause to be amended the endorsement.
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