(1) Every 2[ driving licence], except a 2[ driving licence] issued under section 14, shall be in Form D as set forth in the First Schedule and shall have affixed thereto one of the signatures or thumb impressions given on the form of application for the 2[ driving licence] 7[ and one of the photographs referred to in sub- section (2) of section 7]

(2) A 2[ driving licence] shall specify whether the holder is entitled to drive as a paid employee and whether he is entitled to I drive a 3[ transport vehicle] and shall further be expressed as entitling the holder to drive a motor vehicle of one or more of the following classes, namely:-