Obtain
Driving Licence: Himachal Pradesh
No
person can drive a motor vehicle in any public place unless he holds an
effective driving licence issued to him, authorizing him to drive a vehicle of
that particular category. The following two types of licences are issued:
·
Learner's
Licence - This is a temporary licence valid only up to 6 months. It is issued
to learn driving of motor vehicles.
·
Permanent
Licence - One becomes eligible for a permanent licence after the expiry of 30
days from the date of issuing the learner's licence.
Eligibility
·
18
years of age.
·
For
vehicles up to 50CC engine capacity & without gear -- 16 years(Provided
parent's/ guardian's consent is obtained.)
·
For
commercial vehicles -- 20 years.
The
applicant should be conversant with traffic rules & regulations.
Procedure
·
For
Learner's Licence
After
verification of your documents you will have to go through a learner's test.
Before the learner's test, colour blindness inspection is carried out. The
learner's test is conducted for different traffic symbols. The learning licence
is issued to the applicants who pass this test.
·
For
Permanent Licence
After
scrutiny of your documents, you will be put through the driving test. For the
driving test you have to bring your vehicle with you. You will be tested for
your driving skills, familiarisation with the vehicle, traffic rules &
regulations. You can be asked about the vehicle system and safety. This test is
either conducted by the RLA or by the Motor Vehicle Inspector (MVI).
Concerned
Authority
Concerned
Sub. Divisional Officer (Civil) or the Regional Transport Officer.
Necessary
Documents/Papers
For
Learners? Licence
1. Residence proof :
Proof of having residence in the jurisdiction of concerned Licensing Authority
? attested copy of any of the following:
·
Ration
card
·
Passport
·
Voter
Identity card
·
Telephone
bill as proof
·
Pay
slip issued by any office in the Central/State Govt. or a local body
·
The
consent from parents in blood relation can be treated as residence proof, if
parents enclose their residence proof.
·
Other
authentic proof acceptable by Motor Licencing Officer (MLO)
1.
Age
Proof: attested copies of any of the following:
·
School
certificate
·
Passport
·
Birth
Certificate
·
Certificate
from Central/State Govt. or a local body
·
Identity
card/voter list
·
PAN
of Income Tax card
·
Other
authentic proof acceptable by M.L.O.
1.
2.
Form
No.2 : Application for learner's licence with passport size photograph.
3.
Form
No.1 & Form No. 1 A : Self-declaration of medical fitness & medical
certificate.
4.
Form
No.3 : Learner's licence form with photographs.
5.
Report
from SP/SHO regarding verification of antecedents.
6.
A
certified copy of non-transport licence held by the applicant in case the
application is for LTV or the copy of the LTV License if applying for HTV.
Fees
The
Prescribed Fee for a learner's licence is Rs.30/- per class of vehicles, e.g.
Rs. 30 for one category MC/SC WG or Rs. 60/- for MC/SC WG and LMV. This fee
includes all kinds of fee payable for learner's licences excluding the
permanent driving licence fee, which is to be paid while applying for a
permanent driving licence.
Necessary
Documents/Papers
For
Permanent Licence
·
Your
valid original learner?s licence.
·
Application
in Form No.4 Rs.250/- fee for one category of vehicle (On Form-7).
·
Rs.
300/- for two categories of vehicles.
·
Proof
of age and residence (as attested photocopy as well) .
·
One
recent passport sized photograph.
·
Form
No.5 in case of commercial licence.
·
The
vehicles for which category you are applying the licence.
·
Your
original licence in case of endorsements of categories.
·
Form
No. 4 is to be duly signed by the MVI or MLO for competency of test.
For
Addition of New Class of Vehicle (Rule 17)
·
Application
in Form No. 8 duly recommended by the concerned MVI.
·
An
effective (for at least 30 days) learner?s license.
·
Appropriate
fee as specified in Rule 32.
·
Medical
certificate in Form No. 1A from a Government Hospital.
·
In
case of an application for addition of a transport vehicle, a certificate in
Form 5 issued by a driving school or establishment.
Renewal
of Licence (Rule 18)
·
Application
in Form No 9 to the Licensing Authority having jurisdiction.
·
Medical
Certificate in Form No. 1A in case of renewal of transport vehicle or in case
the applicant has attained the age of forty years (Section 15).
·
Appropriate
fee as specified in Rule 32.
·
No
penalty shall be imposed if the licence is renewed within 30 days of its expiry
date.
·
In
case of renewal of driving licence issued by other authorities, an NOC must be
produced and/or genuineness of licence confirmed from the original issuing
authority.
Issue
of Duplicate Certificate.
·
Application
for issue of a duplicate licence stating therein the circumstances relating to
loss/destruction/mutilation of license.
·
A
copy of the report lodged with the Police Station regarding the
loss/destruction of licence.
·
In
case of mutilated licenses the mutilated copy of licence shall also be
attached.
·
Appropriate
fee as specified in Rule 32 of CMVR.
Issue
of Conductor Licence
·
Medical
Certificate
·
Application
Form HP FORM VII L.CON.A
·
Police
Report
·
Residence
Proof
·
Regular
First Aid Certificate
·
Matriculation
Certificate
·
Fees
- One half of the Driving Licence
Fees
|
SR.
No.
|
Transaction
|
Fee
|
|
1.
|
Learner's
Licence issue/renewal for each class of vehicle.
|
Rs.
30/- for each class of vehicle.
|
|
2.
|
Issue
of Driving Licence in form No 6.
|
Rs.
40/-
|
|
3.
|
Issue
of Driving Licence in form No 7.
|
Rs.
200/- incl. the cost of computerized chip.
|
|
4.
|
For
test of competence for each class.
|
Rs.
50/- for each class of Vehicle.
|
|
5.
|
Addition
of another class of vehicles to driving licence in Form-6.
|
Rs.
30/-
|
|
6.
|
Addition
of another class of vehicles to driving licence in Form-7.
|
Rs.
200/-
|
|
7.
|
Renewal
of Driving Licence in Form-6.
|
Rs.
30/-
|
|
8.
|
Renewal
of Driving Licenc in Form-7.
|
Rs.
200/-
|
Application of Permanent Driving License
Application of Renewal of Driving License
Application of Addition of New Classes of Vehicle in Driving License
Application cum Medical Certificate for Driving License
