Section 7(6) in The Motor Vehicles Act, 1939

Central Government Act

(6) No. 1[ driving licence] shall be issued to any applicant unless-- 2[ he passes to the satisfaction of the licensing authority the test of competence to drive specified in the Third Schedule. 3[ 3[ 4[ Provided that, where the application is for a licence to drive a motor cycle or a light motor vehicle, the licensing authority shall exempt the applicant from Part I of the test specified in the Third Schedule, if the licensing authority is satisfied-

(a) that the applicant has previously held a licence to drive and that the period between the date of expiry of that licence and the date of such application does not exceed five years; or

(b) that the applicant holds a driving licence issued by a competent authority of any country outside India:]

1. Subs. by Act 100 of- 1956, s. 5, for" licence" (w. e. f. 16- 2- 1957 ).

2. The brackets and letter" (a)" omitted by Act 20 of 1942, s. 4.

3. The word" or" and clause" (b)" omitted by s. 4, ibid.

4. Subs, by Act 100 of 1956, s. 5. for the first proviso (w. e. f. 16- 2- 1957 ).

Provided further that where the application is for a 1[ driving licence] to drive a motor vehicle (not being a transport vehicle) otherwise than as a paid employee, the licensing authority may exempt the applicant from 2[ the test specified in the Third Schedule if the applicant possesses a driving certificate issued by an automobile association recognised in this behalf by the State Government.