Every applicant for the issue of a licence under this Chapter shall produce as evidence of his address and age, any one or more of the following documents in original or relevant extracts thereof duly attested by a Gazetted Officer of the Central Government or of a State Government or an officer of a local body who is equivalent in rank of a Gazetted Officer of the Government or Village Administration Officer or Municipal Corporation Councilor or Panchayat President, namely:-



[2] [***]



2. Electoral Roll,



3. Life Insurance Policy.



[3] .



4. Passport, [4]



[5] 6. Pay slip issued by any office of the Central Government or a State Government or a local body.



[6]



8. School Certificate.



9. Birth Certificate



10. Certificate granted by a registered medical practitioner not below the rank of a Civil Surgeon, as to the age of the applicant:



Provided that where the applicant is not able to produce any of the above mentioned documents, for sufficient reason, the licensing authority may accept any affidavit sworn by the applicant before an Executive Magistrate, or a First Class Judicial Magistrate or a Notary Public as evidence of age and address.



[7] [11. Any other document or documents as may be prescribed by the State Government under clause (k) of section 28.]



[8] [12. proof of legal presence in India in addition to proof of residence in case of foreigners]



FOOTNOTES:

1. Omitted by Central Motor Vehicles (Fifth Amendment) Rules, 2005 . w.e.f. 09/16/2005

2. Substituted by General Statutory Rules (G.S.R.) 338 (E), dated 26th March, 1993 (w.e.f. 26-3-1993).

3. Item 3A Inserted by General Statutory Rules (G.S.R.) 684 (E), dated 5th October, 1999 (w.e.f. 22-10-1999) and omitted by General Statutory Rules (G.S.R.) 76 (E), dated 31st January, 2000 (w.e.f. 31-1-2000).

4. Item No. 5 omitted by General Statutory Rules (G.S.R.) 684 (E), dated 15th October, 1999 (w.e.f. 22-10-1999) and again Inserted by General Statutory Rules (G.S.R.) 76 (E), dated 31st January, 2000 (w.e.f. 31-1-2000) and further omitted by General Statutory Rules (G.S.R.) 221 (E), dated 28th March, 2001 (w.e.f. 28-3-2001).

5. Item No. 6 omitted by General Statutory Rules (G.S.R.) 684 (E), dated 15th October, 1999 (w.e.f. 22-10-1999) and again Inserted by General Statutory Rules (G.S.R.) 76 (E), dated 31st January, 2000 (w.e.f. 31-1-2000).

6. Item No. 7 omitted by General Statutory Rules (G.S.R.) 684 (E), dated 15th October 1999 (w.e.f. 22-10-1999) and again Inserted by General Statutory Rules (G.S.R.) 76 (E), dated 31st January, 2000 (w.e.f. 31-1-2000) and further omitted by General Statutory Rules (G.S.R.) 221 (E), dated 28th March, 2001 (w.e.f. 28-3-2001).



7. Inserted by Central Motor Vehicles (Fifth Amendment) Rules, 2005 . w.e.f. 09/16/2005

8. Inserted by Central Motor Vehicles (Amendment) Rules, 2007 w.e.f. 04/10/2007