Driving Licence (Conditions For Exemption) Rules, 1992

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.