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 5[a motor cycle with engine capacity not exceeding 50cc] 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 licence 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.
