Section 7(8) in The Motor Vehicles Act, 1939

Central Government Act

(8) When an application has been duly made to the appropriate licensing authority and the applicant has satisfied such authority of his physical fitness and of his competence to drive and has paid to the authority 8[ such fee as the Central Government Rules made under this Act, specify] the licensing authority shall grant the applicant a 1[ driving licence] unless the applicant is disqualified under section 4 for driving a motor vehicle or is for the time being disqualified for holding or obtaining a 1[ driving licence]: Provided that,- 5[ 6[ a licensing authority may issue a 1[ driving licence] to drive a motor cycle or a 7[ light motor vehicle] not- withstanding that it is not the appropriate licensing authority, if the licensing authority is satisfied that there is good reason for the applicant' s inability to apply to the appropriate licensing authority;

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

2. The words" Part I of" omitted by Act 20 of 1942, s. 4.

3. Subs. by Act 100 of 1956, s. 5, for the original sub- section (w. e. f. 16- 2. 1957 ).

4. Subs. by s. 5, ibid., for" five rupees" (w. e. f. 16- 2- 1957 ).

5. Cl. (a) omitted by Act 20 of 1942, s. 4.

6. The brackets and letter" (b)" omitted by s. 4. ibid.

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

8. Subs. by Act 27 of 1977, s. 2 (w. e. f. 1- 1- 1978 ).

9. Subs. and Ins. by Act 47 of 1978, S. 3 (w. e. f. 16- 1- 1979 ).

1[ Provided further that the licensing authority shall not issue a new driving licence to the applicant, if he had previously held a driving licence issued under this Act, unless it is satisfied that there is good reason for his inability to obtain a duplicate copy of his former licence.]