The Motor Vehicles Act, 1988
6. Restrictions on the
holding of driving licences.
- No person shall, while
he holds any driving licence for the time being in force, hold any other driving
licence except a learner's licence or a driving licence issued in accordance
with the provisions of section 18 or a document authorising, in accordance
with the rules made under section 139 the person
specified therein to drive a motor vehicle.
- No holder of a driving licence or a learner's licence shall permit it to be used by any other person.
- Nothing in this
section shall prevent a licensing authority having the jurisdiction referred
to in sub-section (1) of section 9 from adding to the classes of vehicles
which the driving licence authorises the holder to drive.
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