(2) A 2[ driving licence] shall specify whether the holder is entitled to drive as a paid employee and whether he is entitled to I drive a 3[ transport vehicle] and shall further be expressed as entitling the holder to drive a motor vehicle of one or more of the following classes, namely:-
(d) medium goods vehicle,
(e) medium passenger motor vehicle,
(ei) heavy goods vehicle,
(eii) heavy passenger motor vehicle,
(g) motor vehicle of a specified description.]