The Motor Vehicles Act, 1988

27. Power of Central Government to make rules.

The Central Government may make rules--

1. regarding  conditions referred  to in sub-section (2) of
2. providing  for the  form in  which the  application  for learner's licence  may be  made, the information it shall contain and the  documents to  be submitted with the application referred to in sub-section (2) of 
3. providing  for the  form of medical certificate referred to in sub-section (3) of
4. providing  for the  particulars for the test referred to in sub-section (5) of 
5. providing  for the  form in  which the  application  for driving licence may be made, the information it shall contain and the documents to be submitted with the application referred to in sub-section (2) of 
6. providing   for  the   particulars  regarding  test  of competence to drive, referred to in sub-section (3) of
7. specifying  the minimum  educational  qualifications  of persons to  whom licences  to drive  transport  vehicles  may  be issued  under   this  Act   and  the   time  within   which  such qualifications are to be acquired by such persons;
8. providing  for the  form and  contents of  the  licences referred to in sub-section (1) of 
9. providing  for the  form and contents of the application   referred to  in sub-section (1) of and documents to be submitted with the application and the fee to be charged;
10. providing  for the conditions subject to which shall apply to an application made under 
11. providing  for the  form and contents of the application referred to in sub-section (1) of and the documents to accompany such application under sub-section (2) of
12. providing for the authority to grant licences under sub-section (1) of
13. specifying  the fees  payable under  sub-section (2)  of sub-section (2) of and sub-sections (3) and(4) of  section 15 for the  grant of learner's licences, and for the grant  and renewal  of driving  licences and licences for the purpose of  regulating the schools or establishment for imparting instructions in driving motor vehicles;
14. specifying  the acts  for the  purposes of clause (f) of sub-section (1) of
15. specifying  the offences under this Act for the purposes of sub-section (2) of
16. to  provide for all or any of the matters referred to in sub-section (1) of 
17. any  other matter  which is, or has to be, prescribed by the Central Government.