Section 12 in The Motor Vehicles Act, 1939

12. Revocation of driving licence on grounds of disease or disability. Notwithstanding anything contained in the foregoing sec- tions,[ any licensing authority] may at any time revoke a 4[ driving licence] 5[ , or may require, as a condition of continuing to hold such 4[ driving licence], the holder thereof to furnish a fresh medical certificate in Form' C as set forth in the First Schedule signed as required by sub- section (3) of section 7, if the licensing authority has reasonable grounds to believe that the holder of the 4[ driving licence] is, by virtue of any disease or disability, unfit. to drive a motor vehicle 6[ and where the authority revoking a driving

1. Ins. by Act 56 of 1969, S. 5 (w. e. f. 2- 3- 1970 ).

2. Subs. by Act 100 of 1956, s. 10. for" licence" (w. e. f. 16- 2- 1957 ).

3. Subs. by s. 11, ibid., for" a licensing authority" (w. e. f. 16- 2- 1957 ).

4. Subs. by s. 11, ibid., for" licence" (w. e. f. 16- 2- 1957 ).

5. The words" issued by it" omitted by s. 11, ibid. (w. e. f. 16- 2- 1957 ).

6. Ins. by s. 11, ibid. (w. e. f. 16- 2- 1957 )

7. Ins. by Act 47 of 1982, s. 5 (w. e. f. 1- 10- 1982 ).

licence is not the authority which issued the same, it shall intimate the fact of revocation to the authority which issued that licence].