Driving Licence (Conditions For Exemption) Rules, 1992

Published vide Notification G.S.R. 791(E), dated 30.9.1992, published in the Gazette of India, Extra., Part.2, Section 3(i), dated 30.9.1992.

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Inexercise of the powers conferred by sub-S. (2) of section 3 of the Motor Vehicles Act, 1988, the Central Government hereby makes the following rules, namely,

1. Short title and commencement .-These rules may be called The Driving Licence (Conditions for Exemption) Rules ,1992.
2. Conditions for grant of exemption .-Aperson receiving instructions in driving a motor vehicle shall be exemptedduring 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 traineeundergoing 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 amotor vehicle under the supervision of a duly appointed instructor holding avalid driving licence;

(c) such person shall notgive any vehicle other than a light motor vehicle of the Industrial Training Institute, specially acquired for such training purposes;

(d) such person is medicallyfit to drive;

(e) the speed of the vehicleshall not exceed 15 kms. per hour during the training;

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

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