The Motor Vehicles Act, 1988

26. Maintenance  of State Registers of Driving Licences.

1. Each State Government  shall maintain, in such form as may be prescribed by the Central  Government, a  register to be known as the State Register of Driving Licences, in respect of driving licences issued and renewed by the  licensing authorities  of the State Government, containing the following particulars, namely:--

1. names and addresses of holders of driving licences;
2. licence numbers;
3. dates of issue or renewal of licences;
4. dates of expiry of licences;
5. classes  and types  of vehicles authorised to be driven; and
6. such  other particulars  as the  Central Government  may prescribe.

2. Each  State Government shall supply to the Central Government a printed  copy of  the State  Register of  Driving Licences and shall inform the  Central Government  without delay  of all additions to and other amendments in such register made from time to time.
3. The State Register of Driving Licences shall be maintained in such manner as may be prescribed by the State Government.