Section 9(3) in The Motor Vehicles Act, 1939

Central Government Act

(3) A State Government may, by rules made under section 21.-

(a) provide that a specification entitling the holder of a 1[ driving licence] 9[ to drive as a paid employee or to drive a transport vehicle] shall be made in the 1[ driving licence] only by or under the authority of the Regional Transport Authority constituted under Chapter IV,

(b) regulate the submission of applications for such licences to the said authority, 6[ 7[

1. Subs. by Act 100 of 1956, s. 8, for" licence" (w. e. f. 16- 2- 1957 ).

2. Subs. by Act 3 of 1951, s. 3 and Sch.. for" the States".

3. Sub- section (2) omitted by Act 25 of 1968, s. 2 and Sch. (w. e. f. 15- 8- 1968 ).

4. Subs. by Act 100 of 1956, s. 8, for" public service vehicle" (w. e. f. 16- 2- 1957 ).

5. The word" or" omitted by s. 8. ibid. (w. e. f. 16- 2- 1957 ).

6. Cl. (c) omitted by s. 8, ibid. (w. e. f. 16- 2- 1957 ).

7. Sub- section (4) omitted by Act 25 of 1968. s. 2 and Sch. (w. e. f. 15- 8- 1968 ).

8. Subs. by Act 100 of 1956, s. 9, for the former section (w. e. f. 16- 2- 1957 ).

9. Subs. by Act 47 of 1978, s. 5 (w. e. f. 16- 1- 1979 ).

10. Ins. and Subs. s. 6, ibid. (w. e. f. 16- 1- 1979 ).

11. Subs. by Act 47 of 1982, s. 4 (w. e. f. 1- 10- 1982 ).