The Motor Vehicles Act, 1988
25.
Transfer of endorsement and issue of driving licence free from endorsement.
- An
endorsement on any driving licence shall be transferred to any new or
duplicate driving licence obtained by the holder thereof until the holder
becomes entitled under the provisions of this section to have a driving
licence issued to him free from endorsement.
- Where a
driving licence is required to be endorsed and the driving licence is not in
the possession of the Court or authority by which the endorsement is to be made,
then--
- if the
person in respect of whom the endorsement is to be made is at the time the
holder of a driving licence, he shall produce the driving licence to the Court
or authority within five days, or such longer time as the Court or authority may
fix; or
- if, not
being then the holder of a driving licence, he subsequently obtains a driving
licence, he shall within five days after obtaining the driving licence
produce it to the Court or authority, and if the driving licence is not
produced within the time specified, it shall, on the expiration of such time,
be of no effect until it is produced for the purpose of endorsement.
- A person
whose driving licence has been endorsed shall, if during a continuous period
of three years after such endorsement no further endorsement has been made
against him, be entitled on surrendering his driving licence free from all
endorsements:
Provided that
if the endorsement is only in respect of an offence contravening the speed
limits referred to in , such person shall be entitled to receive a new
driving licence free from such endorsements on the expiration of one year
of the date of the endorsement:
Provided
further that in reckoning the said period of three years and one year,
respectively, any period during which the said person was disqualified for
holding or obtaining a driving licence shall be excluded.
Back