The Motor Vehicles Act, 1988

4. Age limit in connection with driving of motor vehicles.

1. No person under  the age of eighteen years shall drive a motor vehicle in any public place:

Provided that  a motor  cycle without  gear may  be driven  in  a public place by a person after attaining the age of sixteen years.

2. Subject  to the provisions of section 18  no person under the age of  twenty years  shall drive  a transport  vehicle in  any public place.
3. No  learner's license  or driving  licence shall be issued to any person  to drive  a vehicle  of the  class to which he has made an application unless he is eligible to drive that class of vehicle under this section.