Obtain Driving Licence: Uttar Pradesh

No person can drive a motor vehicle in any public place unless he/she holds an effective driving licence issued to him/her, and authorising him/her to drive a vehicle of that particular category. The following two types of licences are issued:

Learner's Licence

This is a temporary licence valid only up to 6 months. It is issued to learn driving of motor vehicles.

Permanent Licence

One becomes eligible for a permanent licence after the expiry of one month from the date of issuing the learner's licence.

Procedure

For a Learner's Licence

For a Learner's Licence one has to apply before the licensing authority, along with the following documents:

·         Application in Form No.2.

·         Medical Certificate in Form No. 1-A.

·         Three copies of passport sized photographs.

·         Fee as specified in Rule-81.

·         Proof of age & address.

For a Permanent Licence

For a permanent driving licence one has to apply before the licensing authority, along with the following documents:

·         Application in Form No. 4.

·         Learner's licence.

·         Three copies of passport sized photographs.

·         Driving certificate in form-5 issued by an approved training school (Compulsory for Transport Vehicle License).

·         Fee as specified in Rule-81.

Remember to bring your original documents along with the above.

Concerned Authority

Local RTO (Regional Transport Officer) / ARTO (Asstt. Regional Transport Officer) offices.