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The Madras high court has made it mandatory to carry original driver's license while driving or riding. The Chief Justice of Madras High Indra Banerjee Court said that from December 5 2017 onwards, all motorists must carry original driving license with them.
The intention behind passing this rule was to effectively cancel the licenses of offenders, which is currently a problem as most drivers carry only photocopies. The court also said that “According to Section 3 of Motor Vehicle act it is mandatory that a driver carry the original driver’s licence and further produce it on demand by the concerned authority. The Act states that those driving without a valid licence are liable to be punished with a jail term of up to three months, a fine of up to ?500 or both
According to the Traffic Police officials and the ministers this measure will help in reducing the number of persons with fake licences. The city police has already started conducting awareness campaigns on the subject by distributing pamphlets to motorists at several junctions.
However this has also increased the concern regarding the loss or theft of the licences. In case the original copy is lost, it will become troublesome for the common people. The government functionaries like the RTO should make it accessible and easy to obtain a duplicate DL for an earnest citizen
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