AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

The Motor Vehicles Act, 1988

6. Restrictions on the holding of driving licences.

  1. 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.
  2. No  holder of  a driving licence or a learner's licence shall permit it to be used by any other person.
  3. 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.








  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement