act 059 of 1988 : Driving Licence (Conditions for Exemption) Rules, 1992

Driving Licence (Conditions for Exemption) Rules, 1992

ACTNO. 59 OF 1988
09 June, 1994

In exercise of the powers conferred by Section 3(2) of the Motor Vehicles Act, 1988 (59 of 1988), Central Government hereby makes the following rules, namely

Section 1. Short title and commencement

These rules may be called the Driving Licence (Conditions for Exemption) Rules, 1992.

Section 2. Conditions for grant of exemption

A person receiving instructions in driving a motor vehicle shall be exempted during training, from the provisions of sub-section (1) of Section 3 of the Motor Vehicles Act, 1988 (59 of 1988), subject to the following conditions, that

(a) such person is a trainee undergoing training in an Industrial Training Institute approved by Central or State Government and driving a light motor vehicle with a written permission of the head of an Industrial Training Institute;

(b) such person is driving a motor vehicle under the supervision of a duly appointed instructor holding a valid driving licence;

(c) such person shall not give any vehicle other than a light motor vehicle of the Industrial Training Institute, specially acquired for such training purposes;

(d) such person is medically fit to drive;

(e) the speed of the vehicle shall not exceed 15 kms per hour during the training;

(f) the training shall be imparted only between 10 a.m. to 5 p.m.;

(g) the training shall be imparted only on a light motor vehicle.

1. Vide Noti. No. GSR 791(E), dated September 30, 1992, published in the Gazette of India, Extra., Part II, Section 3(i), dt. 30-9-1992.

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