The Motor Vehicles Act, 1988

7. Restrictions  on  the  granting  of  learner's  licences  for  certain vehicles.

1. No person shall be granted a learner's licence--

1. to  drive a  heavy goods  vehicle unless  he has  held a driving licence  for at  least two  years to  drive a light motor vehicle or for at least one year to drive a medium goods vehicle;
2. to  drive a  heavy passenger motor vehicle unless he has held a  driving licence  for at  least two years to drive a light motor vehicle  or for  at  least  one  year  to  drive  a  medium passenger motor vehicle;
3. to  drive a  medium goods  vehicle or a medium passenger motor vehicle  unless he  has held a driving licence for at least one year to drive a light motor vehicle.

2. No  person under the age of eighteen years shall be granted a learner's licence  to drive a motor cycle without gear except with the consent in  writing of  the person  having  the  care  of  the  person desiring the learner's licence.

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