Section 10 — Form and contents of licences to drive.

(1) Every learner's licence and driving licence, except a driving licence issued under section 18, shall be in such form and shall contain such information as may be prescribed by the Central Government. (2) A learner’s licence or, as the case may be, driving licence shall also be expressed as entitling the holder to drive a motor vehicle of one or more of the following classes, namely: (a) motor cycle without gear; (b) motor cycle with gear; (c) 1 [adapted vehicle]; (d) light motor vehicle; 2 [(e) transport vehicle;] (i) road-roller; (j) motor vehicle of a specified description.

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