Section 8A in The Motor Vehicles Act, 1939

8A. 5[ Additions to driving licence.

(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 ).

(2) The 1[ provisions of section 7 (except the provision requiring the application thereunder to be accompanied by three clear copies of a recent photograph of the applicant)] shall apply to an application under this section as if the application were for the grant of a licence under that section to drive the class of motor vehicle which the applicant desires to be added to his licence: Provided that the provisions of 11[ sub- section (3)] of that section shall not apply where the applicant is the holder of a licence to drive as a paid employee or to drive a transport vehicle.

(3) No fee other than a fee for the test of competence to drive shall be charged for an addition to a driving licence under this section.]