Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DRIVING LICENCE (CONDITIONS FOR EXEMPTION) RULES, 1992 CONTENTS 1. Short title and commencement 2. Conditions for grant of exemption DRIVING LICENCE (CONDITIONS FOR EXEMPTION) RULES, 1992 DRIVING LICENCE (CONDITIONS FOR EXEMPTION) RULES, 1992 1. Short title and commencement :- These rules may be called the Driving Licence (Conditions for Exemption) Rules, 1992. 2. Conditions for grant of exemption :- A person receiving instructions in driving a motor vehicle shall be exempted during training, from the provisions of sub-section (1) of Section 3 of the Motor Vehicles Act, 1988 (59 of 1988), subject to the following conditions, that- (a) Such person is a trainee undergoing training in an Industrial Training Institute approved by Central or State Government and driving a light motor vehicle with a written permission of the head of an Industrial Training Institute; (b) such person is driving a motor vehicle under the supervision of a duly appointed instructor holding a valid driving licence; (c) such person shall not give any vehicle other than light motor vehicle of the Industrial Training Institute, specially acquired for such training purposes; (d) such person is medically fit to drive; (e) the speed of the vehicle shall not exceed 15 Kms. per hour during the training; (f) the training shall be imparted only between 10 a.m. to 5 p.m., (g) the training shall be imparted only on a light motor vehicle.