The Motor Vehicles Act, 1988
3.
Necessity for driving licence.
- No person shall drive
a motor vehicle in any public place unless he holds an effective driving licence
issued to him authorising him to drive the vehicle; and no person shall so
drive a transport vehicle [other than a motor cab hired for his own use
or rented under any scheme made under sub- section (2) of section 75]
nless his driving licence specifically entitles him so to do.
- The conditions subject
to which sub-section (1) shall not apply to a person
receiving instructions in driving a motor vehicle shall be such as may be
prescribed by the Central Government.
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