Section 8A(1) in The Motor Vehicles Act, 1939

Central Government Act

(1) Any person holding a driving licence issued under this Chapter who is not for the time being disqualified for holding or obtaining a driving licence may apply in Form AA as set forth in the First Schedule, to the licensing authority having jurisdiction in the area in which he ordinarily resides or carries on business or, if the application relates to a licence to drive as a paid employee, in which the employer resides or carries on business, for the addition of another class of motor vehicle to the licence.

1. Ins. by Act 100 of 1956, s. 5 (w. e. f. 16- 2- 1957 ).

2. Subs. by s. 6, ibid., for" licence" (w. e. f. 16- 2- 1957 ).

3. Subs. by s. 6, ibid., for" public service vehicle" (w. e. f. 16- 2- 1957 ).

4. Subs. by s. 6, ibid., for cls. (b) to (k) (w. e. f. 16- 2- 1957 ).

5. Ins by s. 7, ibid. (w. e. f. 16- 2- 1957 ).

6. Subs. by Act 47 of 1978, S. 4 (w. e. f. 16- 1- 1979 ).

7. Subs. by Act 47 of 1982, S. 3 (w. e. f. 1- 10- 1982 ).