Obtain
Driving Licence: Punjab
Necessity
of driving license
No
person can drive a motor vehicle or a transport vehicle in any public place
unless he holds an effective driving licence issued to him by the Licensing
Authority.
Age
limit in connection with driving of motor vehicles
No
person under the age of eighteen years can drive a motor vehicle in any public
place, provided that a motor cycle with engine capacity not exceeding 50 cc can
be driven in a public place by a person after attaining the age of sixteen
years. No person under the age of 20 years can drive a transport vehicle in any
public place.
Medical
Certificate
An
applicant for the grant of a non-transport vehicle driving licence under the
age of 50 years does not require a medical certificate. However, those
applicants who are over 50 years of age must produce a medical certificate in
Form ? 1A. All applicants for the grant of driving licence to drive a transport
vehicle are required to produce a medical certificate.
Procedure
for obtaining a learner's licence
An
application for a driving licence is made in Form 4 along with the following
documents:
·
An
effective learner's licence to drive the vehicle of the type to which the
application relates
·
A
fee of Rs. 40 in case the Driving Licence is in Form 6, and that of Rs. 150 in
case the driving licence is to be issued in Form No. 7
·
Three
copies of the applicant's recent passport sized photograph.
·
Medical
certificate in Form 1A, wherever required
·
A
driving certificate in Form 5 issued by the school or establishment from where
the applicant received instruction, if any.
Driving
Test
Every
applicant shall have to pass a driving test/ physical competence test to be
conducted by the licensing authority on a vehicle of the type he has applied
for, subject to the payment of Rs.50 as competency fee.
Validity
of driving licence
The
licence to drive a transport vehicle is effective for a period of three years
from the date of its issue. An authorisation of license to drive a transport vehicle
carrying goods of dangerous or hazardous nature is effective for one year, and
is renewable thereafter, subject to the condition that the driver undergoes a
one-day refresher course of the prescribed syllabus.
A
licence to drive a non-transport vehicle shall be effective for a period of 20
years from the date of issue or renewal, or till the holder attains the age of
50 years, whichever is earlier. The licence is renewable for 5 years after
that.
Addition
to driving licence
An
application for addition of another class of vehicles to the driving licence
shall be made in Form 8, along with the following documents:
·
An
effective learner's licence and driving licence held by the applicant.
·
In
case of an application of addition of a transport vehicle, the driving
certificate in Form 5 is required.
·
A
fee of Rs.30 in case of a driving licence in Form 6, and of Rs.150 in case the
driving licence is to be issued in Form 7.
Renewal
of driving licence
An
application for the renewal of driving licence shall be made in Form 9, along
with the following documents:
·
Fee
in the case of driving licence in Form 6 shall be Rs. 30, and Rs. 150 in Form
7.
·
Three
copies of the applicant's recent passport sized photograph.
·
The
driving licence.
·
The
medical certificate in Form 1-A.
Duplicate
Licence
The
driving licence holder can apply for the issue of duplicate driving licence in
Form LLD, along with the following documents:
·
A
fee of Rs.25
·
An
FIR from police station regarding the loss of the driving licence, and an
affidavit to this effect
·
In
case of defaced, mutilated or soiled driving licence, the original copy of the
same.
International
Driving Licence
An
application for an international driving licence can be made to the licensing
authority having jurisdiction over the area in which the holder of the driving
licence ordinarily resides or carries on business, along with the following
documents:
·
A
fee of Rs.200
·
An
attested photocopy of the Passport
·
Indian
Driving License
·
A
Copy of valid Visa
·
3
recent passport size photographs
Validity
of international driving licence
An
international driving licence is effective for a period of one year.
Issue of International Driving Permit
Addition of Another Class of Vehicle
Medical Certificate for Driving License
Issue of Duplicate Driving License
Renewal of Learner License
Application Form for the Grant or Renewal of Learner's Licence
Application Form for License to Drive a Motor Vehicle
Issue of Learner's Licence
Issue of Fresh Driving Licence
Renewal of Driving Licence
Issue of Duplicate Driving Licence
